SATNAM SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This judgment shall dispose of two appeals, i.e. CRA-S-1278- SB-2004 and CRA-S-1309-SB-2004, impugning the judgment of conviction and order of sentence dtd. 11/6/2004, passed by learned Additional Sessions Judge (Adhoc) Fast Track Court, Sangrur/Trial Court, in Sessions Case No. 24, dtd. 6/9/2001, B.T. No. 27 of 30/4/2004, arising out of FIR No. 56, dtd. 23/5/2000, registered at Police Station Ahmedgarh.

(2.) Appellants - Satnam Singh, then aged 30 years; Sarbjit Singh, then aged 29 years; and Gurdarshan Singh, then aged 24 years, have filed CRA-S-1278-SB-2004, whereas appellants - Bhalinderjit Singh, then aged 43 years; and Mohinder Singh, then aged 46 years, have filed CRA-S-1309-SB-2004, against the aforementioned judgment of conviction and order of sentence dtd. 11/6/2004, whereby they were held guilty for the offences punishable under Ss. 307/452/364/511/323/336/148/149 IPC and 27/54/59 of the Arms Act, and sentenced as under:- <FRM>JUDGEMENT_83_LAWS(P&H)3_2023_1.html</FRM>

(3.) Facts emerging from FIR No. 56, dtd. 23/5/2000, registered at Police Station Ahmedgarh, are that:-