VIJAY KUMAR AND ANOTHER Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This judgment of mine shall dispose of three Crl. Appeals bearing Nos. S-737-SB of 2007, S-794-SB of 2007 and S-803-SB of 2007 as it is a case of version and cross-version between the same parties. Crl. Appeal No. S-803-SB of 2007 has been filed by accusedappellant-Gurpal Kumar @ Bittu against the judgment of conviction and order of sentence dated 2.4.2007 passed by Additional Sessions Judge, Jalandhar, vide which, following sentence has been imposed upon him:-

(2.) Crl. Appeal No. S-737-SB of 2007 has been filed by accusedappellants-Vijay Kumar and Deen Dayal against the judgment of conviction and order of sentence dated 2.4.2007 passed by Additional Sessions Judge, Jalandhar, vide which, following sentence has been imposed upon them:-

(3.) Crl. Appeal No. S-794-SB of 2007 has been filed by accusedappellants-Chaman Lal @ Kala, Raja @ Ram Sarup and Jaswinder against judgment of conviction and order of sentence dated 2.4.2007 passed by Additional Sessions Judge, Jalandhar, vide which they have been sentenced as under:-