MEHTAB S.GILL,J - (1.) WE shall be deciding Criminal Appeal No. 622-DB of 1997 filed by the appellants, Criminal Appeal No. 59-DB of 1998 filed by the State of Punjab for enhancement of sentence and Criminal Revision No. 946 of 1998 filed by the complainant Kulbir Singh, by a common judgment, as they arise out of a common order passed by the Sessions Judge, Sangrur dated 12.8.1997.
(2.) THE learned trial Court convicted Pardeep Singh alias Pardeep Kumar alias Deepa son of Muni Lal and Bhan Singh son of Mukhtiar Singh under Sections 302/376 read with Section 34 IPC. He sentenced them to undergo life imprisonment under Section 302 IPC and seven years RI under Section 376 IPC and pay a fine of Rs. 10,000/- and Rs. 5,000/-. In default of payment of fine, further to undergo RI for one year. The sentences were ordered to run concurrently. Learned counsel for the appellant has stated, that Pardeep Singh alias Pardeep Kumar alias Deepa died after filing of the appeal in this Court. Appeal against him has thus abated. We are left with the appeal of only Bhan Singh son of Mukhtiar Singh.
(3.) THE case of the prosecution is unfolded by the statement Ex. PK of Kulbir Singh given to SI/SHO Ashok Mohan at Civil Hospital, Sangrur on 20.7.1993 at 11.15 p.m.;