KULWINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Through, the impugned verdict made on 5/8/2013, upon Sessions Case No.80 of 2011, the learned Sessions Judge, Amritsar, proceeded to, in respect of charges drawn for an offence punishable under Sec. 302, 34 of the IPC, hence make a verdict of conviction, upon, the convicts/appellants. Moreover, through a separate sentencing order of even date, the learned trial Judge proceeded to impose upon the convicts (supra) both sentence(s) of imprisonment as well as of fine, but in the hereinafter extracted manner:- <FRM>JUDGEMENT_127_LAWS(P&H)12_2022_1.html</FRM>

(2.) The period spent in custody by the convicts during investigations, and, trial of the case, was in terms of Sec. 428 of the Cr.P.C., ordered to be set off from the above imposed sentence(s) of imprisonment.

(3.) All the convicts (supra) become aggrieved from the above made verdict of conviction, besides become aggrieved from the consequent therewith sentence(s) (supra), as became imposed upon each of them, thus they are led to institute thereagainst the instant appeal (supra) before this Court. FACTUAL BACKGROUND