BHOOR SINGH Vs. STATE OF PUNJAB
LAWS(SC)-1974-2-58
SUPREME COURT OF INDIA (FROM: PUNJAB & HARYANA)
Decided on February 28,1974

BHOOR SINGH Appellant
VERSUS
STATE OF PUNJAB Respondents

JUDGEMENT

Sarkaria, J. - (1.) The three appellants, who are brothers, were tried by the learned Sessions Judge, Patiala for the murders of Sardara Singh, Gian Singh and Harnek Singh and the appellants' own brother, Baldev Singh.
(2.) Ajit Singh was convicted under Section 302, Penal Code for the murders of Baldev Singh and Sardara Singh and under Section 302, read with Section 34, Penal Code for the murders of Harnek Singh and Gian Singh, and sentenced to death on each count.
(3.) Bhoor Singh was convicted under Section 302, Penal Code for the murders of Harnek Singh and Gian Singh and under Section 302, read with Section 34, Penal Code for the murders of Sardara Singh and Baldev Singh and sentenced to death on each count. He was further convicted under Sec. 307, Penal Code and sentenced to 7 years' rigorous imprisonment.;


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