JASBIR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) None present for the appellant.

(2.) The appeal challenges the judgment and order passed by the learned Division Bench of the High Court of Punjab and Haryana dtd. 5/3/2009, thereby dismissing the appeal filed by the appellant challenging the judgment and order passed by the Sessions Judge dtd. 28/4/2006, thereby convicting the appellant along with five other accused persons for offences punishable under Sec. 302 read with Sec. 149 of the Indian Penal Code, 1860 (for short, "IPC") and sentencing them to suffer rigorous imprisonment for life.

(3.) By the impugned judgment and order, the High Court has dismissed the appeal of the present appellant but acquitted all other accused of the charges charged with.