RAGHBIR SINGH ALIAS KEERA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This order shall dispose of the above noted two cases i.e. CRA-S-1569-SB-2011 titled as 'Raghbir Singh alias Keera and anr. Versus State of Punjab' and CRM-A-644-2011 titled as 'Veer Pal Kaur versus State of Punjab and ors.' as the same arise out of a common FIR.

(2.) Criminal appeal No.1569-SB-2011 has been filed by the accused-appellants against their conviction and sentence vide judgment and order dtd. 16/5/2011 passed by the learned Sessions Judge, Sri Muktsar Sahib, whereas CRM-A-644-2011 has been filed by complainant-Veer Pal Kaur, seeking enhancement of the conviction and sentence of the appellant from 306 IPC to Sec. 302 IPC.

(3.) However, for the facility of reference, the facts are taken from