PAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) In sequel to the judgment dtd. 10/5/2019 passed by this Court, five convicts namely, Pal Singh, Tejwinder Singh @ Teja Singh, Sukhdev Singh @ Kaka, Gurnam Singh @ Gama and Rajwinder Singh @ Raja are present in Court to be heard on the quantum of sentence.

(2.) Counsel for the convicts submits that one of the convicts namely Joginder Singh @ Kalu son of Mohan Singh is missing since long and a DDR No. 17 dtd. 3/8/2017 had been lodged at Police Station Mehna, District Moga in this regard. A copy of the aforesaid DDR has been made available on record.

(3.) Vide judgment dtd. 10/5/2019, conviction of appellant Nos. 1, 2, 5 to 8 under Ss. 302 read with Sec. 149 has been converted to Sec. 304 Part I IPC while upholding their conviction and sentence for the other offences.