JAGGAR SINGH AND OTHERS Vs. STATE OF PUNJAB

JUDGEMENT

(1.) In the light of judgment of conviction and order of sentence dated 7.11.2013 passed by the Judicial Magistrate Ist Class, Sunam, the petitioners stand convicted and awarded sentence as under: <FRM>JUDGEMENT_409_LAWS(P&H)8_2015_1.html</FRM>

(2.) Appeal having been preferred, the same has been partly accepted vide judgment dated 22.4.2015 passed by the learned Additional Sessions Judge, Sangrur whereby petitioners have been acquitted of the charges framed under Sections 420 and 465 of the Indian Penal Code, but their conviction under Sections 120-B, 419, 465 and 471 of the Indian Penal Code has been upheld. The modified order of sentence passed by the lower appellate Court for each of the petitioners is as follows: <FRM>JUDGEMENT_409_LAWS(P&H)8_2015_2.html</FRM>

(3.) The sentences were directed to run concurrently.