JASBIR SINGH @ JASSA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Leave granted.

(2.) These appeals challenge the final judgment and order dated 19.08.2019 passed by the Division Bench of the High Court of Punjab and Haryana at Chandigarh in Letters Patent Appeal Nos.1397 of 2019 and 1395 of 2019.

(3.) The appellants Jasbir Singh alias Jassa and Vikram Singh alias Vicky Walia and one Sonia were tried in the Court of Sessions Judge, Hoshiarpur (in Sessions Trial No.24 of 03.09.2005) for having committed offences punishable under Sections 302, 364A, 201 read with 120-B of the Indian Penal Code, 1860. By judgment dated 20.12.2006, the Trial Court found them guilty of the offences with which they were charged. By sentencing order dated 21.12.2006, they were given death sentence under Sections 302 and 364A IPC.