SATPAL @ BAGGA AND ANOTHER Vs. STATE OF PUNJAB

JUDGEMENT

(1.) By this common judgment, two revision petitions bearing Criminal Revision No.2614 of 2011 and Criminal Revision No.3259 of 2011 shall be disposed of.

(2.) Criminal Revision No.2614 of 2011 has been filed by the petitioners, namely, Satpal @ Bagga and Ajit @ Manjit whereas Criminal Revision No.3259 of 2011 has been filed by the petitioners, namely, Samual @ Bagga and Gurmit Singh @ Sonu.

(3.) The petitioners in both the revision petitions were convicted by the trial Court vide judgment dated 07.10.2010 for offences under Sections 324, 325, 341, 506, 148 read with Section 149 of Indian Penal Code and were sentenced to undergo the sentence as mentioned in the judgment.