BALWINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The accused, namely, Balwinder Singh @ Binder, and, Maninder Singh, became convicted, by the learned Sessions Judge, Barnala, hence through a verdict made on 9/1/2020, upon, Sessions Case bearing CIS No. SC/100/2019. The afore verdict of conviction was made in respect of charges drawn against them for offences, punishable under Ss. 379- B, 411, 34 of the Indian Penal Code.

(2.) The learned Sessions Judge, Barnala, through a separate order of sentence, made on 9/1/2020, imposed upon each of the convicts, the hereinafter extracted sentence(s) of imprisonment, and, of fine:-

(3.) However, only one amongst the convicts, inasmuch as, Balwinder Singh @ Binder had chosen to assail the afore verdict of conviction, and, the consequent therewith sentencing order (supra), as became imposed upon him. Obviously, co-convict / Maninder Singh has not made any appeal before the Court qua the afore verdict of conviction, and, consequent therewith sentencing order, as also became imposed upon him, by the learned trial Judge concerned.