MAN SINGH Vs. STATE

JUDGEMENT

(1.) There are five appellants in these three appeals Nos. 249, 259 and 333 of 1976. All of them were tried together. Two separate appeals have been filed by Man Singh and Prem, while the third one has been jointly filed by Bale, Madan lal and Amar Nath. All the appellants were convicted by Shri B. B. Gupta, Additional Sessions Judge, Delhi on 15.6.1976 and were sentenced to various terms of imprisonment as stated below. <FRM>JUDGEMENT_70_DLT16_1979Html1.htm</FRM>

(2.) Prem and Man Singh appellants were also convicted under section 27 read with section 25 of the Arms Act and were sentenced to imprisonment for a period of one year each.

(3.) All the sentences awarded under various counts were, however, ordered to run concurrently.