GURNAM SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Crl. Misc. No.9518 of 2015 After hearing learned counsel for the parties and for the reasons mentioned in the Crl. Misc. application, same is allowed. Mandeep Singh son of Avtar Singh is impleaded as respondent No.2. Registry to make necessary correction in the memo of parties. Crl. Appeal No. S-383-SB of 2010

(2.) Challenge in this appeal is to the judgment of conviction dated 06.01.2010 and order of sentence dated 07.01.2010 passed by learned Additional Sessions Judge, Jalandhar, whereby appellant has been convicted and sentenced as under: - <FRM>JUDGEMENT_565_LAWS(P&H)7_2015_1.html</FRM>

(3.) All the sentences have been ordered to run concurrently.