MANJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This judgment shall dispose two cases namely, CRA No. 1720-SB of 2002 and CRR No. 557 of 2003 as the same are directed against the common judgment dated 12.9.2002 passed by the learned Additional Sessions Judge, Barriala (hereinafter as "Frial Court'). However, the facts are being derived from CRA No. 1720-SB of 2002.

(2.) Accused appellants, namely, Manjit Singh and Sukhdev Singh, have preferred the appeal in hand against the judgment dated 12.9.2002 delivered by the Trial Court whereby both of them have been convicted for the offence under Section 308, 325, 323 read with Section 34 IPC and have been sentenced as under :-

(3.) However, all the substantive sentences were ordered to run concurrently.