SHAMSHER SINGH AND ORS. Vs. STATE OF PUNJAB

JUDGEMENT

(1.) CRA No. S -1685 -SB of 2014 filed by Shamsher Singh and others, CRA No. S -1720 -SB of 2014 filed by Jasvir Singh and CRA No. S -1723 -SB of 2014 filed by Kulwant Singh, pertain to common judgment of conviction and order of sentence and therefore, shall be disposed of by this common judgment.

(2.) CHALLENGE in these appeals is to the judgment of conviction and order of sentence dated March 24, 2014 passed by learned Additional Sessions Judge (Fast Track Court), Bathinda, in case bearing FIR No. 62 dated June 30, 2008, under Sections 307, 326, 323, 334 read with Sections 148 and 149 IPC, Police Station Talwandi Sabo. Vide impugned order of sentence, appellant (s) were sentenced as under: Appellants Shamsher Singh, Hem Raj, Joginder Singh and Ram Singh are sentenced as under:

(3.) VIDE order dated February 09, 2015, parties were directed to appear before learned trial Court to record their statements with regard to validity, genuineness or otherwise of compromise deed dated September 10, 2014 (Annexure P -2) and to send the report, to this Court in this regard.