SARDARI LAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) In case F.I.R. No. 185 dated 23-10-1971 of Police Station, Samrala (Corruption Case No. 7/3/7 of 1982-84-86, Trial No. 19-9-1984). Special Judge, Ludhiana, vide order dated 21-10-1986, convicted and sentenced Sham Behari Lal accused as follows :-

(2.) Not satisfied with his conviction and sentence. Sardari Lal accused has come up in this appeal to this Court.

(3.) Sham Behari Lal accused also came up in separate appeal to this Court which abated because of the death of Sham Behari Lal.