SUKHWANT SINGH AND ANOTHER Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This appeal has been filed against the judgment of conviction and the order of sentence dated 15.12.2009, passed by the Additional Sessions Judge (I), Special Judge, Jalandhar vide which the appellants were convicted and sentenced as under:- {font-family: verdana} <FRM>JUDGEMENT_249_LAWS(P&H)10_2015_1.html</FRM> <FRM>JUDGEMENT_249_LAWS(P&H)10_2015_2.html</FRM>

(2.) Both the substantive sentences of accused Sukhwant Singh were ordered to run concurrently.

(3.) Brief facts of the case of prosecution as noticed in the judgment passed by the Special Judge are as under:-