MAHABIR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Eight accused, namely Mani Ram, Balbir Singh, Mangal Singh, Mahabir, Lekh Ram alias Lekhi, Kalu Ram, Jawahar Singh and Sukhbir were tried in case arising out of FIR No. 159 dated 2.10.2000, registered at Police Station Khuian Sarwar, under Sections 399, 402 and 411 IPC and Section 25 of the Arms Act, 1959 (hereinafter referred to as "the Act").

(2.) The Court of Additional Sessions Judge, Fast Track Court, Ferozepur, vide its impugned judgment dated 17.5.2003, had acquitted all the accused for the offence under Section 411 IPC and Section 25 of the Act, however, held them guilty of offence under Sections 399 and 402 IPC and vide a separate order of even date, sentenced them as under:- <FRM>JUDGEMENT_321_LAWS(P&H)1_2012(1).html</FRM>

(3.) The sentences, awarded on both the counts, were ordered to run concurrently.