Punjab-Haryana High Court
Sohan Singh And Another vs State Of Punjab on 6 December, 2010
Author: Sabina
Bench: Sabina
Crl. Appeal No.1652-SB of 2006 1
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
Crl. Appeal No.1652-SB of 2006
Date of Decision: December 6, 2010
Sohan Singh and another ........Appellants
Versus
State of Punjab ........Respondent
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CORAM : HON'BLE MRS. JUSTICE SABINA
Present : Mr. M.S. Lobana, Advocate,
for the appellants.
Mr. Amandeep Singh Rai, AAG, Punjab.
Mr. Naresh Kaushik, Advocate,
for the complainant.
SABINA, J.
Appellants were tried for an offence under Sections 307,324,325,323,148,149 of Indian Penal Code (in short 'IPC') by the trial Court. Vide judgment/order dated 20.7.2006, passed by the trial Court, appellants were convicted and sentenced qua the said offences.
During the pendency of the appeal, the appellants have filed an application that since it was a case of version and cross-version now the parties have arrived at a compromise.
Notice of the application was issued to the complainant/injured as well as the State.
At the request of learned counsel for the parties, the main appeal is taken up for hearing.
Crl. Appeal No.1652-SB of 2006 2
Learned counsel for the appellants has not challenged the conviction of the appellants under Sections 307,324,325,323,148,149 IPC, but has submitted that the sentence qua imprisonment of the appellants be reduced to already undergone by them. Fine as imposed by the trial Court has already been deposited by the appellants. Complainant as well as injured Gurmukh Singh, Ajit Singh, Jassa Singh @ Mog, Uttam Singh, Sarabjit Singh, Jaswinder Singh, Bachitar Singh, Bhagwant Singh are present in person and have not opposed the submission made by the learned counsel for the appellants and have submitted that the sentence qua imprisonment of the appellants be reduced to already undergone by them. A joint affidavit of the complainant as well as injured is on record. Learned counsel for the complainant has submitted that Amandeep Singh, who had also sworn the affidavit, has died on 30.8.2010.
Accordingly, the conviction of the appellants under Sections 307,324,325,323,148,149 IPC is maintained. However, the sentence qua imprisonment of the appellants is reduced to already undergone by them.
The appeal stands disposed of accordingly.
(SABINA)
December 6 , 2010 JUDGE
Anand