RANJIT SINGH Vs. STATE OF PUNJAB AND ORS

JUDGEMENT

(1.) This is a revision against the Order dated 28.02.2009 passed by the Additional Sessions Judge, Jalandhar.

(2.) The brief facts of the case are that the present petitioner i.e. the complainant is son of Sarwan Singh. Sarwan Singh is his father. Iqbal Singh is his brother and Harjit Kaur is his real sister. The present case was filed by the petitioner against all the three i.e. his father, brother and sister. The Additional Sessions Judge, Kapurthala vide Order dated 28.02.2009, sentenced the respondents as under:

(3.) All the sentences were ordered to run concurrently.