PADAMPREET SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Since all the criminal appeals (supra) arise from a common judgment, therefore, they are amenable for a common verdict becoming recorded thereons.

(2.) The appeals (supra) are directed respectively by the convicts-appellants, against the verdict of conviction, as made on 8/5/2004, by the learned Additional Sessions Judge, Mansa, upon, Session Case No. 17 of 2001, wherethrough, in respect of charges drawn for offences punishable under Ss. 302/382/201/34 of the IPC, he made a finding of conviction against the accused.

(3.) Moreover, through a separate sentencing order drawn on 8/5/2004, the learned trial Judge concerned, proceeded to impose upon the convicts (supra) both sentence(s) of imprisonment as well as of fine, but in the hereinafter extracted manner :-