PARMINDER KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The above two cases i.e. CRA-S-1650-SB-2005 and CRR-2057-2005 have arisen out of the same judgment.

(2.) Four accused namely, Harjinder Singh, Parminder Kumar, Ranjit Singh and Sulakhan Singh faced trial in the Court of learned Additional Sessions Judge (Ad hoc), Jalandhar in a case arising out of FIR No.56 dtd. 10/5/2002 registered under Sec. 307/34/120B/114 IPC and Sec. 25 of the Arms Act, at Police Station Bilga.

(3.) Vide judgment dtd. 30/7/2005, accused, Harjinder Singh was held guilty and convicted under Sec. 307 IPC; whereas accused Parminder Singh was held guilty and convicted under Sec. 307 read with Sec. 34 IPC. However, two other accused namely, Ranjit Singh and Sulakhan Singh were acquitted. Vide a separate order of the even date, the convicts i.e. Harjinder Singh and Parminder Singh were convicted as under: - <IMG>JUDGEMENT_134_LAWS(P&H)5_2025_1.jpg</IMG>