LAWS(P&H)-2003-1-374

RANJIT SINGH SON OF GIRDHARA SINGH, SON OF NAND SINGH; KARNAIL SINGH SON OF GIRDHARA SINGH SON OF NAND SINGH; GURDIP SINGH ALIAS TONI SON OF RANJIT SINGH, SON OF GIRDHARA SINGH AND GURMINDER SINGH ALIAS BABU SON OF RANJIT SINGH, SON OF GIRDHARA SINGH Vs. STATE OF PUNJAB

Decided On January 29, 2003
RANJIT SINGH SON OF GIRDHARA SINGH, SON OF NAND SINGH; KARNAIL SINGH SON OF GIRDHARA SINGH SON OF NAND SINGH; GURDIP SINGH ALIAS TONI SON OF RANJIT SINGH, SON OF GIRDHARA SINGH AND GURMINDER SINGH ALIAS BABU SON OF RANJIT SINGH, SON OF GIRDHARA SINGH Appellant
V/S
STATE OF PUNJAB Respondents

JUDGEMENT

(1.) Ranjit Singh and Karnail Singh sons of Girdhara Singh, Gurdip Singh alias Toni and Gurminder Singh alias Babu sons of Ranjit Singh stand convicted and sentenced by learned Additional Sessions Judge, Hoshiarpur vide impugned judgment dated June 6, 1989 as under:

(2.) All the sentences have, however, been ordered to run concurrently.

(3.) Parminder Singh son of Girdhara Singh was also booked alongwith the abovesaid four appellants, but he stands acquitted by the trial Court. However, no appeal/revision has been filed against his acquittal.