MAJOR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This judgment shall dispose of CRA-S-484-SB-2007 and CRR- 716-2007, as they both are interconnected and arising out of the same judgment of conviction and order of sentence dtd. 19/2/2007. However, for the sake of brevity the facts are being extracted from CRA-S-484-SB-2007.

(2.) Criminal Appeal i.e. CRA-S-484-SB-2007, was filed by appellant Major Singh, aged about 44 years (as per the impugned judgment), against the judgment of conviction and order of sentence dtd. 19/2/2007, passed by the Ld. Additional Sessions Judge, Hoshiarpur (for brevity 'Ld. Trial Court'), in Sessions Case No. 16 of 24/10/2005, arising out of FIR No.93, dtd. 4/7/2005, under Ss. 307, 326, 324, 323 of Indian Penal Code (IPC), registered at Police Station Mahilpur (Hoshiarpur). Accused-appellant was held guilty for commission of offence punishable under Ss. 307, 326, 324, 323 of IPC, and was ordered to undergo sentence(s), as detailed in the following table:- <FRM>JUDGEMENT_165_LAWS(P&H)5_2023_1.html</FRM>

(3.) Story of the prosecution, as discussed in paragraph No.2 of the impugned judgment, is reproduced as under:-