RAJA RAM Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THERE are five petitioners in this case namely, Raja Ram, Babu Ram, Mohan, Darna alias Dana and Makhan Ram. They were convicted and sentenced by the learned Sub Divisional Judicial Magistrate, Samana vide the impugned judgment dated June 7, 2001 as under :-

(2.) HOWEVER , all the sentences were ordered to run concurrently.

(3.) ON October 9, 2003, at the time of admission of the present appeal, notice of motion on the point of quantum of sentence was issued to the Advocate General, Punjab.