GURIQBAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Since both the appeals (supra) arise from a common verdict, made by the learned trial Judge concerned, hence both are amenable for a common verdict being made thereons.

(2.) Both the appeals (supra) are directed against the impugned verdict, as made on 28/10/2022, upon case bearing CIS No. SC/36119/2013, by the learned Additional Sessions Judge, Ludhiana wherethrough in respect of charges respectively drawn against the accused qua offences punishable under Ss. 148, 302 read with Sec. 149 IPC, thus the learned trial Judge concerned, proceeded to record a finding of conviction against the appellants-convicts. However, appellant Baljinder Singh @ Gogi was acquitted of the charges framed against him under Ss. 307, 427, 506, 420, 467, 468, 471 read with Sec. 149 IPC. Furthermore, appellant Guriqbal Singh @ Vicky Sekhon was also acquitted of the charges framed against him under Ss. 427, 506 read with Sec. 149 IPC. The remaining accused were also ordered to be acquitted from all the charges framed against them.

(3.) Moreover, through a separate sentencing order of even date, the learned trial Judge concerned, sentenced the convicts-appellants to undergo rigorous imprisonment for a period of one year for an offence punishable under Sec. 148 IPC. The learned convicting Court also sentenced the convicts-appellants to undergo undergo rigorous imprisonment for life for an offence punishable under Sec. 302/149 IPC, besides also imposed, upon the convicts sentence of fine, as comprised in a sum of Rs.50,000.00 each, besides in default of payment of fine amount, it sentenced the convicts-appellants to undergo rigorous imprisonment for a period of six months.