LAKHBIR SINGH AND ORS Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Accused-appellants were sent up for trial by SHO of Police Station Kalanaur to face trial under Sections 307/323/34 of the Indian Penal Code ('IPC' for short) and 27 of the Arms Act ('the Act' for short). Vide judgment and order dated 7.7.2003 passed by the Additional Sessions Judge (Adhoc) Fast Track Court, Gurdaspur, the accused-appellants were convicted and sentenced as under: <FRM>JUDGEMENT_298_LAWS(P&H)4_2010.htm</FRM>

(2.) All the substantive sentences were ordered to run concurrently. Hence, the present appeal by the accused-appellants.

(3.) Prosecution case, as noticed by the trial Court in paras No. 2 to 4 of its judgment, is reproduced herein below: