BIKRAMJIT SINGH AND OTHERS Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present appeal, which was decided by a Coordinate Bench of this Court, vide judgment/order dated 22.01.2008, has been received back from Hon'ble the Apex Court, for afresh disposal, in terms of the order dated 10.07.2013, passed in Supreme Court Criminal Appeal No.1222 of 2008. The operative part of the order passed by their Lordships is as under:-

(2.) The appellants have preferred the present appeal assailing the judgment and order dated 24.01.1997, passed by the Addl. Sessions Judge, Amritsar, (for short, 'the trial Court'), whereby, they have been convicted and sentenced as under:- <FRM>JUDGEMENT_407_LAWS(P&H)12_2013_1.html</FRM>

(3.) However, both the sentences of appellant- Bikramjit Singh, were ordered to run concurrently. The brief facts of the case in hand, as recorded by the learned trial Court, are thus:-