GURBACHAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The instant appeal is directed against the verdict of conviction, as recorded by the learned Additional Sessions Judge, Moga, upon, Sessions Case No.33. The impugned verdict of conviction was drawn by the learned Additional Sessions Judge (supra) vis-a-vis charges drawn against the accused for offences constituted under Ss. 307, 323, 148, and, under Sec. 149 of the IPC.

(2.) Moreover, through a separate sentencing order, drawn by the learned Additional Sessions Judge concerned, on 15/11/2017, he proceeded to impose upon the convicts, the hereinafter extracted sentences of imprisonment, and, of fine.

(3.) All the sentences were directed to run concurrently, and, the period spent by the convicts in jail was ordered to be set off from the period of the above impugned substantive sentence of imprisonment, as, became imposed upon each of them. The afore drawn order of sentence, is also challenged by the convicts, through their rearing the instant appeal before this Court.