SURJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This appeal has been filed against the impugned judgment and order dated 1.12.2005 of the Punjab and Haryana High Court in Criminal Appeal No. 9-DB/2002 by which the appeal of the appellants against the judgment of the Additional Sessions Judge Gurdaspur dated 6.12.2001 have been dismissed and the conviction and sentence of the appellants under Ss. 302/148/149/450 of the Indian Penal Code have been maintained.

(2.) Heard learned counsel for the parties and perused the record.

(3.) There were five accused in this case before the trial court, but this appeal has been filed only on behalf of two accused viz., accused No. 3 Surjit Singh, son of Gian Singh and accused No. 5 Daljit Singh, son of Assa Singh. It may be mentioned that there is another co-accused named Surjit Singh @ Bagga, son of Kartar Singh, but we are not concerned with him in this case. It may also be mentioned that all the five co-accused are policemen.