KASHMIR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This judgment of mine shall dispose of two Criminal Appeals bearing Nos. S-1112-SB of 2005 and 1137-SB of 2005 filed by Amarjit Singh and Kashmir Singh as both the appeals have arisen out of common judgment.

(2.) The appellant Kashmir Singh has preferred the Criminal Appeal No. S-1112-SB of 2005 and the appellant, Amarjit Singh has filed the Criminal Appeal No. S-1137-SB of 2005, impugning the judgment dated 30.5.2015 and order dated 1.6.2005 (hereinafter referred to as 'impugned judgment') passed by the learned Special Judge, Kapurthala whereby they were convicted and sentenced as under: <FRM>JUDGEMENT_676_LAWS(P&H)9_2015_1.html</FRM>

(3.) However, all the substantive sentences were ordered to run concurrently.