RAM SARANJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE present appeal has been filed by Ram Saranjit Singh alias Pali and Jagtar Singh alias Mukha. They are aggrieved against the judgment rendered by the Additional Sessions Judge, Bathinda, whereby they have been convicted and sentenced.

(2.) APPELLANT Ram Saranjit Singh was sentenced under Section 307 IPC to undergo rigorous imprisonment for four years and to pay a fine of Rs. 1,500/-, in default whereof to further undergo rigorous imprisonment for six months for causing injury to Hardev Singh. He was further sentenced under Section 307 IPC to undergo rigorous imprisonment for four years and to pay a fine of Rs. 1, 500/-, in default whereof to further undergo rigorous imprisonment for six months for causing injury to Angrez Singh.

(3.) RAM Saranjit Singh has been also convicted and sentenced under Section 27 of the Arms Act to undergo rigorous imprisonment for three years and to pay a fine of Rs. 500/-, in default whereof to further undergo rigorous imprisonment for two months for using the gun of Bhagat Singh for unlawful purpose.