LAWS(P&H)-2013-3-471

DARSHAN SINGH Vs. STATE OF PUNJAB

Decided On March 13, 2013
DARSHAN SINGH Appellant
V/S
STATE OF PUNJAB Respondents

JUDGEMENT

(1.) Convict -Darshan Singh has filed this Criminal Appeal assailing judgment and order dated 6.11.2001 passed by learned Additional Sessions Judge, Faridkot thereby convicting and sentencing the appellant as under:- <FRM>JUDGEMENT_471_LAWS(P&H)3_2013_1.html</FRM>

(2.) The above said sentence is for causing injuries to Zora Singh injured. <FRM>JUDGEMENT_471_LAWS(P&H)3_2013_2.html</FRM>

(3.) All the substantive sentences shall run concurrently.