GURDEV SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This order shall dispose of two criminal appeals i.e. CRA-D-293-DB-2004 preferred by the accused-appellants, namely, Gurdev Singh, Jagsir Singh, Kulbir Singh and Joginder Singh against the judgment of conviction and order of sentence dtd. 26/2/2004 passed by the Additional Sessions Judge, Ferozepur and the other appeal bearing No. CRA-D-730-DBA-2005 preferred by the complainant-Joginder Singh against the judgment of acquittal dtd. 26/2/2004 passed by the Additional Sessions Judge, Ferozepur.

(2.) The FIR in the present case (CRA-D-293-2004) came to be registered on 4/11/1998. The judgment of conviction and order of sentence was passed on 26/2/2004 by the Additional Sessions Judge, Ferozepur. The Appeal dtd. 25/3/2004 preferred against the aforesaid judgment of conviction and order of sentence has come up for final hearing now i.e. after a period of 26 years from the date of registration of the FIR.

(3.) For the sake of convenience, the facts being are taken from CRA-D-293-DB-2004.