Deepak Maheshwari, J. - (1.) - Both the aforesaid appeals are arising out of the same judgment passed by Trial Court, therefore, they are being decided together by this common order.
(2.) Both the accused appellants - Smt. Chiddi and Gurtej Singh have filed two separate appeals assailing the judgment dated 18.2.1992 passed by learned Sessions Judge, Sriganganagar in sessions case No. 33/1990 whereby learned Sessions Judge has convicted Smt. Chiddi for the offence punishable under Section 307 I.P.C. and under Section 27 of Arms Act and sentenced with rigorous imprisonment of three years and a fine of Rs. 100 as well as rigorous imprisonment of three years and a fine of Rs.100 respectively and in default of payment of fine to further undergo one month's simple imprisonment. Both the sentences were directed to run concurrently. Accused appellant Gurtej Singh was convicted for offence punishable under Section 307 I.P.C. and has been punished to undergo five years rigorous imprisonment along with fine of Rs. 100/- and in default of payment of fine to further undergo one month's simple imprisonment.
(3.) Facts in brief are that one Gurdas Singh Jot his 'parcha bayan' recorded on 31.12.1988 mentioning that his married sister Chiddi is living with one Gurtej Singh at his village. One raising objection against her illicit relations; both of them came to the house of Gurdas Singh and Chiddi fired a bullent through a 12 bore pistol at Jagtar Singh, which hit his knee. At that time, Jeet Singh, Sewa Singh and Jagtar Singh were also there. Gurtej Singh fired through 12 bore gun with the intention to murder them. Jeet Singh got injured on his left arm, Sewa Singh got injured on right arm and Gurdas Singh got the bullet injuries on his left knee. On the basis of this 'parcha bayan' F.I.R. was registered under Section 307 read with Section 34 I.P.C. and Section 27 of Indian Arms Act against the accused appellants.;