THE STATE OF PUNJAB Vs. SHER SINGH

JUDGEMENT

(1.) It is sad to note that the watchman of the society stepped into the shoes of a culprit and the service weapon (Stengun), which was allotted to Kuldip Singh (deceased), being a gun man of the accused, was used by him for committing the murder of Kuldip Singh.

(2.) Murder Reference No. 3 of 2006 was sent to this Court under Sec. 366 of the Code of Criminal Procedure for confirming of death sentence awarded under Sec. 27(3) of the Arms Act, 1959 (hereinafter referred to as the Act) to appellant Sher Singh by the learned Additional Sessions Judge, Fast Track Court, Ludhiana, vide his judgment dated 26/29.7.2006.

(3.) By this common judgment, we shall be disposing of Criminal Appeal No. 920 -DB of 2003, Murder Reference No. 3 of 2006, and Criminal Appeal No. 588 -DB of 2006 together since they are being heard together.