BALRAJ @ LADI Vs. STATE

JUDGEMENT

(1.) The challenge in these three appeals is to the judgment dated 22nd March 2017 and the order on sentence dated 1st April 2017 passed by the learned Additional Sessions Judge („ASJ?) in Sessions Case Nos. 58286/2016 and 59458/2016.

(2.) By the said judgment, dated 22nd March 2017, the trial court found the three Appellants guilty of the offence punishable under Section 365/34 IPC. Nawab Singh (Appellant in Criminal Appeal No. 780 of 2017) (Accused No.2 A-2) and Balraj @ Ladi (Appellant in Criminal Appeal No. 676 of 2017) (A-3) were convicted for the offence punishable under Section 302/34 IPC, Section 307/34 IPC and Section 387/34 IPC. Kanwaljeet Kaur @ Sonia (Appellant in Criminal Appeal No. 455 of 2017) (A-1) was convicted for the offence under Section 387/109 IPC, Section 302/111 IPC and Section 307/111 IPC.

(3.) By the order of sentence dated 1st April 2017: