- (1.) The present appeal has been filed by Parma Singh @ Paramjit Singh, Malkiat Singh and Darshan Singh. All the three appellants are brothers. They were tried and convicted by Additional Sessions Judge, Mansa in a private complaint instituted by Bhim Singh complainant-PW2 under Sections 307/325/324/323/506 read with Section 34 IPC. However, their co-accused Sulakhan Singh was acquitted of the charges.
(2.) The trial Court vide its judgment dated 13.9.2001 convicted appellant Parma Singh @ Paramjit Singh substantively for offence under Section 325 IPC, whereas appellants Malkiat Singh and Darshan Singh were convicted for offence under Section 325 IPC with aid of Section 34 IPC. All of them were also convicted for offence under Section 324 IPC as well as Section 324 read with Section 34 IPC. They were convicted on two counts. The trial Court, however, acquitted the appellants for offence under Section 307 IPC.
(3.) Vide a separate order of even date, the appellants were sentenced as under:- JUDGEMENT_434_LAWS(P&H)1_2012(1).html;