SANTOSH KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present appeal has been filed impugning the judgment dtd. 10/10/2009 passed by the Special Judge, Moga whereby the accused- appellant/Santosh Kumar alongwith his co-accused came to be convicted.

(2.) The FIR in the present came to be registered on 7/6/2009. The judgment of conviction and order of sentence was passed on 10/10/2009 by the Special Judge, Moga. The instant appeal was filed on 14/10/2009 and has come up for final hearing now i.e. after a period of almost 16 years from the date of registration of the FIR.

(3.) As per the facts of the case on 7/6/2009, SI Iqbal Singh, HC Para Singh alongwith the police party were going on their government Gypsy No. PB-29H-8312 driven by constable Amarjit Singh for patrolling from Amritsar Road, Moga-Zira road and then towards grain market Moga.