HARWINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) We are dealing with five appeals arising out of the judgment of conviction dated 09.09.2015 and order of sentence dated 11.09.2015 passed by the Additional Sessions Judge, Ludhiana. The appellants in CRA-D-1501-DB-2015, CRA-D-1605-DB-2015, CRA-S-4385-SB-2015 and CRA-S-4599-SB-2015, have been convicted and sentenced in FIR No. 8 dated 02.02.2012 under Sections 302,379,465,468,471,474,201,120-B/34 of the Indian Penal Code (for short 'IPC') registered at Police Station Haibowal, Ludhiana, as under:- Sr. No. Name of Convict U/Section Imprisonment & Fine In case of default of fine 1 Harwinder Singh 302 IPC read with Section 120B IPC for the murder of victim Balraj Singh Gill Life Imprisonment and fine of Rs.1,00,000/- out of which Rs.80,000/- shall bepaid by way of compensation to the family of Balraj Singh Gill Further one year 302 IPC read with Section 120B IPC for the murder of Monika Kapila Life Imprisonment and fine of Rs.1,00,000/- out of which Rs.80,000/- shall bepaid by way of compensation to the family of Monika Kapila Further one year 404 IPC read with Section 120B IPC 3 years and fine of Rs.10,000/- Further 3 months 465 IPC read with Section 120-B IPC

(2.) years 468 IPC read with Section 120B IPC 5 years and fine of Rs.10,000/- Further three months 471 IPC read with Section 120B IPC 2 years and fine Rs. 10,000/- Further three months 201 R/W 120B IPC 7 years and fine of Rs.20,000/- Further six months Pritpal Singh 302 IPC read with Section 120B IPC for the murder of victim Balraj Singh Gill Life Imprisonment and fine of Rs.1,00,000/- out of which Rs.80,000/- shall bepaid by way of compensation to the family of Balraj Singh Gill Further one year 302 IPC read with Section 120B IPC for the murder of Monika Kapila Life Imprisonment and fine of Rs.1,00,000/- out of which Rs.80,000/- shall bepaid by way of compensation to the family of Monika Kapila Further one year 404 IPC read with Section 120B IPC

(3.) years and fine of Rs.10,000/- Further 3 months 465 IPC read with Section 120-B IPC 2 years 468 IPC read with Section 120B IPC 5 years and fine of Rs.10,000/- Further three months 471 IPC read with Section 120B IPC 2 years and fine Rs. 10,000/- Further three months 201 R/W 120B IPC 7 years and fine of Rs.20,000/- Further six months Umesh Karda 302 IPC read with Section 120B IPC for the murder of victim Balraj Singh Gill Life Imprisonment and fine of Rs.1,00,000/- out of which Rs.80,000/- shall bepaid by way of compensation to the family of Balraj Singh Gill Further one year 302 IPC read with Section 120B IPC for the murder of Monika Kapila Life Imprisonment and fine of Rs.1,00,000/- out of which Rs.80,000/- shall bepaid by way of compensation to the family of Monika Kapila Further one year 404 IPC read with Section 120B IPC 3 years and fine of Rs.10,000/- Further 3 months 465 IPC read with Section 120-B IPC 2 years 468 IPC read with Section 120B IPC 5 years and fine of Rs.10,000/- Further three months 471 IPC read with Section 120B IPC 2 years and fine Rs. 10,000/- Further three months 201 R/W 120B IPC 7 years and fine of Rs.20,000/- Further six months 2. The sentences of the above three convicts namely Harwinder Singh, Pritpal Singh and Umesh Karda, have been ordered to run consecutively for each of the offence. The other three accused have been sentenced as under:- Sr. No. Name of Convict U/Section Imprisonment & Fine In case of default of fine