MUKHTIAR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) BY this order I dispose of Crl.Misc. No. 15798-M-94 titled Mukhtiar Singh etc. v. State of Punjab and Crl.Misc.No. 12935-M-94, titled J.S. Sindhu and another v. State of Punjab as common question of law and fact is involved in both these cases and the facts are being taken from Crl.Misc. No. 15798-M-94.

(2.) I have heard the learned counsel for the parties and with their assistance have gone through the record of the case.

(3.) IN support of his submissions the learned counsel for the petitioners relies upon various judgments reported as 2002(1) RCR(Criminal) 512, M/s Hindustan Pulverising Mills v. State of Punjab, 2002(1) RCR(Criminal) 461 M/s Hindustan Pulverising Mills v. State of Punjab besides 1999(2) RCR(Criminal) 764 Jayant Navlakha v. State of Punjab.