GURNAM SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Criminal Appeal No. 381/98 is filed by Gurnam Singh, who has been convicted under Sections 364 and 302 IPC for kidnapping Inder Singh, Puran Singh and Baldev Singh and then committing their murder. He has also been convicted under Section 3 of the TADA Act. For committing murders of those three persons he has been sentenced to death. He has, therefore, filed Criminal Appeal No. 381/98, challenging his conviction and also the sentence. As required Reference No. 2/98 has been made by the Designated Court for confirmation of his death sentence.

(2.) Criminal Appeal No. 420/98 is filed by Palwinder Singh, who has been convicted under Sections 364 and 302 IPC for kidnapping Baldev Singh and committing his murder along with appellant Gurnam Singh. He is also convicted under Section 3 of the TADA Act. For these offences he has been sentenced to suffer imprisonment for life. For the offence punishable under Section 3 of the TADA Act, both the appellants have been sentenced to pay a fine of Rs. 5,000/- also.

(3.) As all the three cases arise out of common judgment passed by the Designated Court Nabha in Sessions Case No. 45 of 1994, they are heard together and disposed of by this common judgment.