CHARANJIT KAUR Vs. SADHU SINGH

JUDGEMENT

(1.) IN case FIR No. 38 dated 30.3.1992 registered under Section 326/324/148/149 of the Indian Penal Code at Police Station, Baghapurana against Sadhu Singh and others, vide order dated 9.1.1996, Judicial Magistrate Ist class, Moga convicted Sadhu Singh and others under Section 148 of the Indian Penal Code, he convicted Balbir Singh under Section 326 of the Indian Penal Code, he convicted Sadhu Singh, Buta Singh, Jaspal Singh alias Jassa and Pappu alias Ranjit under Section 326/149 of the Indian Penal Code, he convicted Buta Singh under section 324 of the Indian Penal Code and he convicted Sadhu Singh, Balbir Singh, Jaspal Singh and Pappu alias Ranjit Singh under Section 324/149 of the Indian Penal Code and sentenced them to under go imprisonment as follows :-

(2.) BALBIR Singh to undergo rigorous imprisonment for one year and pay fine of Rs. 500/- or in default to under go RI for three months under Section 326 IPC while others to undergo Rigorous imprisonment for one year and pay fine of Rs. 500/- each or in default to undergo R.I. for three months each for offence under Section 326/149 IPC.

(3.) ALL to undergo rigorous imprisonment for six months each under Section 148 IPC.