ANOOP SINGH AND ORS. Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS Criminal Appeal filed under Section 374(2) of Code of Criminal Procedure, 1973, by the advocate for the appellants against the judgment dated 3.5.2003 in trial No. 6/2003, SC No. 3318/28.1.2003/FTC, passed by Additional Sessions Judge (Adhoc), Amritsar, convicting the accused -appellants No. 1, 5, 4, 9, 7 and 8 for the offence punishable under Section 326 IPC, u/s. 148/149 IPC, 324/149 IPC and 323/149 IPC.

(2.) THIS Criminal Appeal having been heard and reserved on 23.9.2015 and coming on for pronouncement of judgment this day, the Court delivered the following judgment. The Sessions Court convicted the accused -appellants and sentenced them as follows: -

(3.) THE facts lead up to this appeal are as follows: -