RANDHIR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PETITIONERS Randhir Singh and Mukhtiar Singh have filed this petition against State of Punjab and Gurmit Kaur @ Balbir Kaur respondents under Section 401 Cr.P.C. challenging the judgment dated 25.04.2014 passed by learned Addl. Sessions Judge, Sangrur vide which the appeal filed by the petitioners against the judgment of conviction and order of sentence dated 06.07.2011 passed by learned Sub Divisional Judicial Magistrate, Moonak, has been dismissed.

(2.) IT is stated in the petition that the judgment of conviction and order of sentence dated 06.07.2011 passed by learned SDJM, Moonak and judgment dated 25.04.2014 passed by learned Addl. Sessions Judge, Sangrur are wrong, illegal and against the evidence available on record and hence are liable to be set aside. It is also stated in the petition that the Courts below have wrongly brushed aside the material discrepancies came on record in the testimonies of witnesses, which go to the roots of the matter and make the entire case doubtful.

(3.) LEARNED State counsel as well as learned counsel for respondent No. 2 appeared and contested the petition.