SANDEEP SINGH AND ORS. Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This order shall dispose of CRA-S-2125-SB-2003, 'titled 'Sandeep Singh vs. State of Punjab', CRA-S-2244-SB-2003, titled 'Manjit Singh alias Nikki vs. State of Punjab', CRA-S-2302-SB-2003, titled 'Baldev Singh alias Deba vs. State of Punjab', CRA-S-39-SB- 2004, titled 'Gurpreet Singh @ Bhola vs. State of Punjab,' and CRA-S-504-SB-2004, titled 'Sukhwinder Singh vs. State of Punjab', as common questions of fact and law are involved in all the criminal appeals.

(2.) The Court of Additional Sessions Judge (Fast Track), Kapurthala impugned judgment dated 31.10.2001, held appellantsSandeep Singh, Manjit Singh alias Nikki, Baldev Singh alias Deba, Gurpreet Singh @ Bhola and Sukhwinder Singh guilty of offence under Section 402 of IPC and appellants-Sandeep Singh and Gurpreet Singh under Section 25 of the Act and vide impugned order dated 05.11.2003, sentenced them as under: <FRM>JUDGEMENT_147_LAWS(P&H)4_2015_1.html</FRM>

(3.) Both the sentences were ordered to run concurrently. Instant criminal appeals launch a challenge to the impugned judgment of conviction and order of sentence.