DHARAM SINGH AND OTHERS Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioners were tried for committing the offences punishable under Sections 326/324/323 read with Section 34 IPC. Vide judgment and order dated 24.1.2002, learned Judicial Magistrate, Ist Class, Rajpura, held petitioner-accused Dharam Singh guilty under Section 326 IPC, whereas the remaining accused-petitioners guilty under Section 326 read with Section 34 IPC. Accused-petitioner Sukhwinder Singh was held guilty under Section 324 IPC whereas the remaining accused-petitioners were held guilty under Section 324 read with Section 34 IPC. All the accused-petitioners were further held guilty under Section 323 read with Section 34 IPC. The accused were accordingly, sentenced as under:-

(2.) Aggrieved there-against, the petitioners preferred an appeal before the learned Sessions Judge, Patiala. Vide judgment dated 24.02.2006, the learned Additional Sessions Judge, while partly allowing the appeal, acquitted the accused-petitioners of the offence under Section 326/34 IPC. However, their conviction under Sections 324 and 323/34 IPC was upheld. Consequently, sentence of accused-petitioner Dharam Singh was ordered to be read under Section 324 IPC and that of the remaining accused under Section 324/34 IPC. However, the sentence for the offence under Sections 324 and Section 324/34 IPC was reduced from one year to nine months. The sentence of petitioners-accused Mehma Singh and Rattan Singh was ordered to be read under Section 323 and that of Dharam Singh and Sukhwinder Singh under Sections 323/34 IPC for the period for which they had been sentenced by the trial Court.

(3.) Still aggrieved, the petitioners have preferred the present revision petition.