DARSHAN SINGH AND OTHERS Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This appeal has been filed by the appellants against the judgment of conviction and order of sentence dated 19.8.2000, passed by the learned Additional Sessions Judge, Moga, convicting and sentencing the appellants as under:- <FRM>JUDGEMENT_514_LAWS(P&H)8_20121.html</FRM>

(2.) All the substantive sentences of imprisonment were ordered to run concurrently.

(3.) The brief facts of the case are that on 3.9.1998, statement of Atma Singh, father of deceased Tarsem Singh was recorded by S.I.