HARJIT SINGH Vs. STATE OF PUNJAB
LAWS(SC)-2002-8-6
SUPREME COURT OF INDIA (FROM: PUNJAB & HARYANA)
Decided on August 16,2002

HARJIT SINGH,STATE OF PUNJAB Appellant
VERSUS
STATE OF PUNJAB,HARJIT SINGH Respondents


Referred Judgements :-

HIRALAL MALLICK VS. STATE OF BIHAR [REFERRED]



Cited Judgements :-

ASHOK KUMAR VS. STATE (GOVT. OF NCT OF DELHI) [LAWS(DLH)-2013-4-70] [REFERRED TO]
BANESHWAR LAXMAN JANA VS. RAMAPADA MURLIMOHAN MANNA [LAWS(GJH)-2024-1-60] [REFERRED TO]
MUNNA LAL VS. STATE OF RAJASTHAN [LAWS(RAJ)-2016-1-111] [REFERRED TO]
ALI KHAN AND ORS VS. STATE OF RAJASTHAN AND ORS [LAWS(RAJ)-2015-2-303] [REFERRED TO]
DULLA SINGH @ JERNAIL SINGH VS. STATE OF RAJASTHAN [LAWS(RAJ)-2015-2-213] [REFERRED TO]
HARI NARAYAN VS. STATE OF RAJASTHAN [LAWS(RAJ)-2015-3-141] [REFERRED TO]
HAKAMDDIN AND ORS. VS. STATE OF RAJASTHAN [LAWS(RAJ)-2014-11-120] [REFERRED TO]
CHAKRABAHADUR & ANR VS. STATE OF RAJASTHAN [LAWS(RAJ)-2015-4-259] [REFERRED TO]
RAJU LAL RAIGAR @RAJU VS. STATE OF RAJASTHAN [LAWS(RAJ)-2015-4-297] [REFERRED TO]
SANGEETA AND ORS. VS. STATE OF RAJASTHAN AND ORS. [LAWS(RAJ)-2016-1-50] [REFERRED TO]
MURLI AND ORS. VS. STATE OF RAJASTHAN AND ORS. [LAWS(RAJ)-2015-8-115] [REFERRED TO]
BAPULAL AND ORS. VS. STATE OF RAJASTHAN [LAWS(RAJ)-2015-8-116] [REFERRED TO]
VANDANA PARIHAR (VYAS), WIFE OF SHRI KAPIL PARIHAR VS. STATE OF RAJASTHAN THROUGH PUBLIC PROSECUTOR [LAWS(RAJ)-2017-7-93] [REFERRED TO]
SONU @ JUN SON OF RAM LAL VS. THE STATE OF RAJASTHAN [LAWS(RAJ)-2017-2-254] [REFERRED TO]
DINESH KUMAR VS. STATE [LAWS(DLH)-2022-10-117] [REFERRED TO]
SONU DAHIYA VS. STATE THE GOVT. OF NCT OF DELHI [LAWS(DLH)-2015-5-208] [REFERRED TO]
MANMOHAN VS. STATE OF RAJASTHAN [LAWS(RAJ)-2014-11-144] [REFERRED TO]
CHETRAM VS. STATE OF RAJASTHAN [LAWS(RAJ)-2015-2-234] [REFERRED TO]
HANUMAN HARIYANA BRAHMIN SON OF PRABHU DAYAL BY CASTE HARIYANA BRAHMIN, RESIDENT OF KUNDAL, POLICE STATION KOLVA, DISTRICT DAUSA (RAJ.) AT PRESENT LODGED IN THE DISTRICT JAIL, DAUSA VS. STATE OF RAJASTHAN THROUGH PP [LAWS(RAJ)-2017-1-119] [REFERRED TO]
SMT. SAROJ DEVI VS. STATE OF RAJASTHAN [LAWS(RAJ)-2015-5-293] [REFERRED TO]
MANOJ KUMAR GUPTA VS. STATE OF U P [LAWS(ALL)-2008-9-7] [REFERRED TO]
OM PRAKASH VS. STATE OF U P [LAWS(ALL)-2008-11-6] [REFERRED TO]
PRADEEP @ SHETTY SHRINIWAS REGUNDAWAR VS. STATE OF MAHARASHTRA [LAWS(BOM)-2022-7-16] [REFERRED TO]
STATE OF M.P. VS. CHHOTE @ SHARDAMANI [LAWS(CHH)-2021-3-87] [REFERRED TO]
SABIR ALIAS SHABBIR VS. STATE OF RAJASTHAN [LAWS(RAJ)-2016-5-116] [REFERRED TO]
NARENDRA KUMAR RAO ALIAS PARSIYA VS. THE STATE OF RAJASTHAN [LAWS(RAJ)-2017-3-95] [REFERRED TO]
MOHD RAEES VS. STATE OF RAJASTHAN [LAWS(RAJ)-2015-4-133] [REFERRED TO]
TRILOK SINGH S/O RAMGOPAL VS. STATE OF RAJASTHAN [LAWS(RAJ)-2015-4-323] [REFERRED TO]
SATYA NARAYAN AND ORS. VS. STATE OF RAJASTHAN [LAWS(RAJ)-2015-7-124] [REFERRED TO]
RAMRAJ VS. STATE OF RAJASTHAN [LAWS(RAJ)-2015-1-158] [REFERRED TO]
RAMESHWAR AND ORS. VS. STATE OF RAJ. [LAWS(RAJ)-2014-11-119] [REFERRED TO]
NAND LAL VS. STATE OF RAJ. [LAWS(RAJ)-2014-11-157] [REFERRED TO]
TEHSEEM VS. STATE OF RAJASTHAN [LAWS(RAJ)-2015-7-383] [REFERRED]
DHARMENDRA SON OF SHRI SHANKER SINGH VS. STATE OF RAJASTHAN THROUGH P.P. [LAWS(RAJ)-2016-12-38] [REFERRED TO]
PRAHLAD VS. STATE OF RAJASTHAN [LAWS(RAJ)-2015-5-228] [REFERRED TO]
MEHFOOZ & ANR ; SUBHASH VS. STATE OF RAJASTHAN [LAWS(RAJ)-2015-3-140] [REFERRED TO]
SWAROOP @ SAROOP SINGH VS. STATE OF RAJASTHAN [LAWS(RAJ)-2015-3-166] [REFERRED TO]
NANKAU SINGH AND ORS. VS. STATE OF U.P. [LAWS(ALL)-2015-10-86] [REFERRED TO]
ANIL KUMAR VS. STATE OF RAJASTHAN [LAWS(RAJ)-2015-4-289] [REFERRED TO]
SHEIK ABDUL KADIR VS. STATE OF RAJASTHAN [LAWS(RAJ)-2015-3-176] [REFERRED TO]
JODHRAJ AND ORS. VS. STATE OF RAJASTHAN AND ORS. [LAWS(RAJ)-2016-1-60] [REFERRED TO]
SAROJ DEVI VS. STATE OF RAJASTHAN [LAWS(RAJ)-2015-5-344] [REFERRED TO]
SATYA PRAKASH @ PRAKASH DHOBI VS. STATE OF RAJASTHAN [LAWS(RAJ)-2017-1-201] [REFERRED TO]
BUDDHI LAL VS. STATE OF RAJASTHAN [LAWS(RAJ)-2004-1-33] [REFERRED TO]
MD. ANARUL SK. @ ANARUL HAQUE VS. STATE OF WEST BENGAL [LAWS(CAL)-2014-10-3] [REFERRED TO]
MILIND VS. STATE OF MAHARASHTRA [LAWS(BOM)-2024-2-50] [REFERRED TO]
MAZHAR HUSSAIN VS. STATE OF U. P. [LAWS(ALL)-2019-7-258] [REFERRED TO]
STAILA SAYYED VS. STATE [LAWS(DLH)-2008-2-2] [REFERRED TO]
HEERA SINGH VS. STATE OF UTTARANCHAL [LAWS(UTN)-2004-10-51] [REFERRED TO]
VIKRAM AND ORS. VS. STATE OF RAJASTHAN [LAWS(RAJ)-2015-7-191] [REFERRED TO]
MAHESH JOGI VS. STATE OF RAJASTHAN [LAWS(RAJ)-2015-7-424] [REFERRED TO]
KISHAN AND ORS. VS. THE STATE OF RAJASTHAN [LAWS(RAJ)-2015-3-73] [REFERRED TO]
SURESH KUMAR VS. STATE OF RAJASTHAN [LAWS(RAJ)-2015-10-124] [REFERRED TO]
HARI DAYAL VS. STATE OF U.P. [LAWS(ALL)-2018-2-18] [REFERRED TO]
MAHAVIR SINGH & OTHERS VS. STATE OF U P & OTHERS [LAWS(ALL)-2018-7-182] [REFERRED TO]
DAYANAND AND ANOTHER VS. STATE OF RAJASTHAN THROUGH P.P. [LAWS(RAJ)-2017-5-212] [REFERRED TO]
VISHNU SONI AND ORS. VS. STATE OF RAJASTHAN [LAWS(RAJ)-2015-8-127] [REFERRED TO]
MOBIN VS. STATE OF RAJASTHAN [LAWS(RAJ)-2015-9-119] [REFERRED TO]
RAJU AND ORS. VS. STATE OF RAJASTHAN [LAWS(RAJ)-2016-1-37] [REFERRED TO]
RAM PAL & ORS VS. STATE OF RAJASTHAN [LAWS(RAJ)-2015-4-268] [REFERRED TO]
LEELA RAM AND ASHOK VS. STATE OF RAJASTHAN [LAWS(RAJ)-2007-8-19] [REFERRED TO]
DHARMENDRA SINGH VS. STATE OF RAJASTHAN [LAWS(RAJ)-2008-1-52] [REFERRED TO]


JUDGEMENT

Dharmadhikari, J. - (1.)This appeal by three-convicted accused is being decided with Criminal Appeal No. 814 of 2001 preferred by the State of Punjab against the acquittal of other three accused in the same incident. These appeals arise out of the judgment of the High Court of Punjab and Haryana dated 27th November, 2000. Additional Sessions Judge, Amritsar in Sessions Trial No. 1/95 convicted all the six accused for offences under Sections 302, 307, 323, 324, 326 read with Sections 148 and 149, I. P. C. and sentenced them all to life imprisonment and separate sentences with fines for other offences for which they were charged.
(2.)The High Court in appeal set aside the conviction of accused Inderjit Singh, Ajaib Singh and Satinderpal Singh. The High Court also acquitted the other three co-accused for charge under Sections 148, 149, I. P. C.
(3.)The three accused namely, Harjeet Singh, Varinderjit Singh and Gursharan Singh have been convicted under Sections 302, 307, 326, 324 and 323 read with Section 34, I. P. C. and the sentences imposed on them by the trial Court have been maintained.


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