AVTAR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Since common questions of law and facts are involved in the aforesaid appeals these are taken up together and disposed of by a common judgment.

(2.) Criminal Appeal No. CRA-S-4588-SB-2018 has been filed by the appellants against their conviction and sentence vide judgment and order dtd. 17/11/2018 of the learned Additional Sessions Judge, Jalandhar in Sessions case No. 419 of 2015 whereby they were charged with and tried for offences punishable under Ss. 307, 324, 341 read with Sec. 34 of the Indian Penal Code (in short 'IPC') along with co-accused Buta Singh. For the offence under sec. 307 IPC the appellants were sentenced to undergo rigorous imprisonment for a period of four years and to pay fine of Rs.2000.00 each, and in default to further undergo RI for one month. For offence under Sec. 341 IPC the appellants were sentenced to undergo RI for one month. The sentences were ordered to run concurrently. Buta Singh was acquitted.

(3.) Criminal Appeal No. CRA-AD-130-2019 has been filed by the complainant Surjit Singh challenging the acquittal of Buta Singh.