KABAL SINGH AND ANOTHER Vs. SATNAM SINGH

JUDGEMENT

(1.) THESE five criminal Appeals arise out of same judgment dated 24.3.1989 by which the appellants were convicted and sentenced for having committed an offence punishable under Section 412 IPC.

(2.) BEFORE taking up the facts of this case, the names of the appellants and numbers of Criminal Appeals may be given.

(3.) ACCORDINGLY , a case was got registered in Police Station Pundri at FIR No. 193 dated 7.6.1986 under Sections 302, 396, 460, 148, 412 IPC and the criminal machinery was set in motion. The accused/appellants along with one Sher Singh were sent up for trial.