DAVINDER KUMAR ALIAS RAHUL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) As identical questions of law & facts are involved, therefore, I propose to dispose of the indicated revision petitions, arising out of the same very impugned judgments of conviction & orders of sentence, by means of this common judgment in order to avoid the repetition.

(2.) The contour of the facts & material, which needs a necessary mention for the limited purpose of deciding the core controversy, involved in the instant revision petitions and emanating from the record, is that initially, in the wake of complaint of complainant Amar Pal Singh son of Surender Pal (for brevity "the complainant"), a criminal case was registered against petitioner-convicts Davinder Singh and Mani alias Rocky alias Mukesh, by virtue of FIR No.154 dated 26.8.2004, on accusation of having committed the offences punishable under sections 379 and 411 read with section 34 IPC by the police of Police Station B Division, Amritsar.

(3.) After completion of the investigation, the police submitted the final police report (challan) against the petitioner-convicts.