MOHINDER SINGH Vs. STATE OF U.T.

JUDGEMENT

(1.) This appeal is directed against the judgment of conviction dated 22.9.2008 and the order of sentence dated 24.9.2008, passed by the Special Judge, Chandigarh whereby the accused -appellant was convicted and sentenced as under: - - <FRM>JUDGEMENT_181_LAWS(P&H)11_2015.htm</FRM>

(2.) Both the sentences were ordered to run concurrently.

(3.) The facts of the case as noticed by the trial Court in para Nos. 2 and 3 of the judgment reads as under: - -