MANJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Since both the criminal appeals (supra) arise from a common judgment, therefore, they are amenable for a common verdict becoming recorded thereons.

(2.) CRA-D-41-DB-2005 is directed by the convictsappellants-Manjit Singh and Lakhwinder Singh, against the verdict of conviction, as made on 9/12/2004, by the learned Additional Sessions Judge (Adhoc), Amritsar, upon, Session Case No. 54/2004/FTC, wherethrough, in respect of charges drawn for offences punishable under Ss. 302/34 IPC, he made a finding of conviction against the accused Manjit Singh and Lakhwinder Singh.

(3.) Moreover, through a separate sentencing order drawn on 9/12/2004, the learned trial Judge concerned, proceeded to impose upon the convicts (supra) both sentence(s) of imprisonment as well as of fine, but in the hereinafter extracted manner :-