INDERJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This order shall dispose of two criminal appeals i.e. CRA-48-DB-2005 preferred by the accused-appellant, namely, Inderjit Singh against the judgment of conviction and order of sentence dtd. 04/7/12/2004 passed by the Sessions Judge, Sangrur and the other appeal bearing No. CRA-172-DB-2005 preferred by the accused-appellant, namely, Yash Kamal against the judgment of conviction and order of sentence dtd. 04/7/12/2004 passed by the Sessions Judge, Sangrur.

(2.) The FIR in the present case came to be registered on 2/7/2003. The judgment of conviction and order of sentence was passed on 04/7/12/2004 passed by the Sessions Judge, Sangrur. The appeals preferred against the aforesaid judgment of conviction and order of sentence have come up for final hearing now i.e. after a period of 211/2 years from the date of registration of the FIR.

(3.) For the sake of convenience, the facts being are taken from CRA-48-DB-2005.