SAMARJIT SINGH AND ORS. Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This judgment shall dispose of both the afore -captioned appeals as both of them have arisen out of the same FIR pertaining to the same occurrence, even though challan was presented separately and trial too was conducted separately. Cri. Appeal No. 2196 -SB of 2003 pertains to Sessions Case No. 48 of 6.9.2000 whereby vide judgment dated 27.9.2003 both the appellants, viz., Samarjit Singh and Vinod Kumar have been held guilty, convicted and sentenced as under: - -

(2.) Cri. Appeal No. 2197 -SB of 2003 relates to Sessions case No. 49 of 6.9.2000 in which the trial court, vide its judgment of 29.9.2003, held appellant Samarjit Singh guilty of offence punishable under Sec. 27 of the Arms Act and convicted and sentenced him thereunder to undergo RI for three years and to pay a fine of Rs. 1,000/ - and in default of payment of fine, to undergo further RI for two months.

(3.) The catalogue of the facts and sequence of the events giving rise to this prosecution can be summed up as under: -