- (1.)Appellants along with ten other persons were charged for offences punishable under sections 302, 307, 364, 323, 324, read with sections 149, 148 and under section 27 and 30 of the Arms act for having caused the abduction of sukhchain Singh with a view to commit his murder and for having caused injuries to Nishan Singh PW 4 on 23rd of december, 1990 at about 6 p. m.
(2.)The learned trial judge transferred the case in regard to one of the accused persons to the juvenile court on the ground that the said accused was a juvenile. It is also seen from the records, another accused person died during the trial, while six of the accused persons along with appellants before us were convicted for various offences including under sections 302 read with 34 IPC and was imposed imprisonment for life along with other punishments for other offences, particulars of which may not be necessary for the disposal of this appeal. Two of the accused were acquitted.
(3.)In appeal by the convicted accused, the High Court of Punjab at Chandigarh disbelieved the prosecution case in regard to six other accused persons while the appellant's appeal was dismissed basically believing evidence of the injured witness PW 4 as also evidence of one Baj Singh (PW. 7) , who according to the prosecution had witnessed the disposal of the body of Sukhchain singh. It is against the said judgment and conviction of these appellants they are before us in the above appeal.