GURBAJ SINGH Vs. STATE OF PUNJAB

JUDGEMENT

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

(2.) The appeals were instituted against the judgment and order dated 06.02.2003 rendered by the Sessions Judge, Amritsar, in Sessions cases no.71 of 1999 and no.80 of 2000 whereby the appellants in CRA- 189-DB-2003 and CRA-D-288-DB-2003 along with co-accused Kulwinder Singh, Amarjit Sigh and Sukhwinderpal Singh were charged with and tried for offences under sections 120-B, 302 read with Section 34 IPC.

(3.) Co-accused Kulwinder Singh was convicted and sentenced to undergo imprisonment for life and to pay fine of Rs.500/- and in default of payment of fine, to further undergo rigorous imprisonment for a period of three months for offence punishable under Section 302 IPC. Appellants Gurbaj Singh and Davinder Singh were convicted and sentenced to undergo imprisonment for life and to pay fine of Rs.500/- each and in default of payment of fine, to further undergo rigorous imprisonment for a period of three months for offence punishable under Section 302 read with Section 34 IPC. Co-accused Kulwinder Singh has not filed any appeal against his conviction. One of the co-accused Sukhwinderpal Singh died during the pendency of trial. However, co-accused Amarjit singh was acquitted. Complainant Jaspal Singh has filed an appeal (CRA-D-658-DBA-2003) against acquittal of Amarjit Singh.