GURINDER SINGH AND ANOTHER Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Crl. Misc. No.11552 of 2015

(2.) Registry to make necessary correction in the memo of parties.

(3.) This order shall dispose of CRA-S-1203-SB of 2007 titled 'Gurinder Singh and another v. State of Punjab (wrongly mentioned as State of Haryana in the memo of parties)' and CRA-S-1405-SB of 2007 titled 'Baljit Singh v. State of Punjab' as challenge in both the appeals is to the judgment of conviction and order of sentence dated 21.05.2007 passed by learned Additional Sessions Judge (Adhoc), Jalandhar, whereby appellants have been convicted and sentenced as under: - <FRM>JUDGEMENT_557_LAWS(P&H)7_2015_1.html</FRM>