PAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This appeal is instituted against judgment and order dtd. 15/9/2003, rendered by learned Additional Sessions Judge, Moga, in S.C. No. 154 dtd. 18/9/2000, wherein appellants Pal Singh, Tejwinder Singh alias Teja Singh, Balbir Singh alias Balvinder Singh alias Billu, Gurdial Singh, Sukhdev Singh alias Kaka, Joginder Singh alias Kalu, Gurnam Singh alias Gama and Rajwinder Singh alias Raja , along with co-accused Tara Singh alias Boora, were charged with and tried for the offences punishable under Ss. 302/364/342/201/148 read with Sec. 149 IPC.

(2.) The appellants were convicted and sentenced to undergo life For imprisonment and to pay fine of Rs.2,000.00 each, and in default of payment of fine, to further undergo rigorous imprisonment for three months under Sec. 302/149 IPC. They were further convicted and sentenced to undergo rigorous imprisonment for seven years and to pay fine of Rs.1,000.00 each, and in default of payment of fine, to further undergo rigorous imprisonment for one and half months under Sec. 364/149 IPC. They were further convicted and sentenced to undergo rigorous imprisonment for six months each under Sec. 342/149 IPC. They were further convicted and sentenced to undergo rigorous imprisonment for two years and to pay fine of Rs.1,000.00 each, and in default of payment of fine, to further undergo rigorous imprisonment for one and half months under Sec. 201/149 IPC. They were also convicted and sentenced to undergo rigorous imprisonment for one year each under Sec. 148 IPC. All the sentences were ordered to run concurrently.

(3.) Co-accused Tara Singh alias Boora was acquitted. Another accused Sukhvinder Singh alias Binder was declared proclaimed offender during trial. He was apprehended later on and tried separately. He was acquitted by the trial court vide judgment dtd. 1/2/2007.