LAKHBIR SINGH AND ORS. Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Vide this common judgment, CRA -S -985 -SB -2004 arising out of FIR No. 98 dated 10.6.2003; CRA -S -643 -SB -2004 arising out of FIR No. 101 dated 10.6.2003; CRA -S -384 -SB -2004 arising out of FIR No. 99 dated 10.6.2003; CRA -S -644 -SB -2004 arising out of FIR No. 102 dated 10.6.2003; CRA -S -494 -SB -2004 arising out of FIR No. 100 dated 10.6.2003 and CRA -S -645 -SB -2004 arising out of FIR No. 103 dated 10.6.2003, registered under Sec. 25 of the Arms Act at Police Station Subhanpur District Kapurthala are being disposed of.

(2.) All the aforesaid cases have common genesis in case being FIR No. 97 dated 10.6.2003 registered under Ss. 399/402 IPC and under Sec. 25 of the Arms Act at Police Station Subhanpur District Kapurthala

(3.) Accused were tried for the offences under Ss. 399 and 402 IPC. Trial Court acquitted the accused for the offence under Sec. 399 IPC and convicted and sentenced them for the offence under Sec. 402 IPC. All the accused filed appeals in this Court. Vide judgment of the even date, the said appeals have been accepted and conviction qua offence under Sec. 402 IPC stands set aside.