- (1.) This judgment disposes of Criminal Appeal No. 445-DBA of 1995, Criminal Appeal No. 232-SB of 1995 and Criminal Revision No. 514 of 1995 as having been arisen out of the judgment dated 6.3.1995 passed by Sessions Judge, Bathinda, under Sections 148/302/307/326/323 read with Section 149 of Indian Penal Code.
(2.) The case relates to the murder of Gurdial Singh and for causing injuries to Dayal Singh, Kaka Singh, Gurmail Kaur and Piaro, for which initially 8 accused namely Jarnail Singh son of Nahar Singh, Gurjant Singh alias Janta, Pargat Singh, Gurmail Singh alias Meli son of Bachan Singh, Gurmail Singh son of Nahar Singh, Shingara Singh, Bibi alias Dalip Kaur and Raj Singh alias Raju were challaned. However, during the pendency of the trial, Shingara Singh, Bibi alias Dalip Kaur and Raj Singh alias Raju died and proceedings against them were abated. Consequently, remaining five accused faced trial for the charges under Sections 148/302/307/326/323/325/149 IPC. Consequently, Sessions Judge, Bathinda, vide his judgment dated 6.3.1995 acquitted all the accused under Sections 302/326/323/325/307/148/149 IPC. However, accused Jarnail Singh was convicted under Section 304-I for the murder of Gurdial Singh and under Section 25 of the Arms Act for possession of unlicensed gun; Gurmail Singh son of Bachan Singh was convicted under Section 324 IPC for causing injuries to Kaka Singh alias Kakkar Singh and Piaro; accused Gurjant Singh was convicted under Section 30 of the Arms Act for handing over his licensed gun to Jarnail Singh and they were sentenced as under :- Jarnail Singh JUDGEMENT_600_LAWS(P&H)10_2006_1.html
(3.) However, all the substantive sentences were ordered to run concurrently.;