BISHAN @ BINNY @ BAGGA AND ANR. Vs. STATE

JUDGEMENT

(1.) THREE persons were sent for trial. They are appellant No. 1 Bishan @ Binny @ Bagga (hereinafter referred to as appellant No. 1), Balbir @ Billu @ Mukesh (hereinafter referred to as appellant No. 2) and Babli. They were charged with the offence of having murdered Satish Kumar. Bishan @ Binny @ Bagga was additionally charged for the offence of unlawful possession of a dagger; an offence punishable under Section 27 of the Arms Act.

(2.) VIDE impugned judgment and order dated 27.1.2001 Babli has been acquitted of the charge framed against him. Appellant No. 1 has been convicted for the offence of murdering Satish Kumar as also for the offence punishable under Section 27 of the Arms Act. Appellant No. 2 has been convicted for the offence of murdering Satish Kumar.