JANGIR SINGH AND ANOTHER Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Appellants have filed this appeal against judgment and order dated 25.11.1988 passed by the trial Court, vide which they were convicted for offences under Sections 325, 323 read with Section 34 of Indian penal Code and following sentences were awarded to them :

(2.) The substantive sentences were ordered to run concurrently.

(3.) It is not necessary to go into detailed facts of this case, as counsel for the appellants has addressed arguments only regarding quantum of sentence.