HARVINDERPAL AND OTHERS Vs. THE STATE OF PUNJAB

JUDGEMENT

(1.) The appellants were tried for committing offences punishable under Sections 307/325/323/342/34 IPC. Vide judgment and order dated 9.8.2008, learned Additional Sessions Judge, Jalandhar, convicted and sentenced them as follows :-

(2.) All the sentences awarded to them were ordered to run concurrently. The period of detention already undergone by them during the investigation and trial was ordered to be set-off against the period of imprisonment awarded to them.

(3.) Aggrieved of their conviction and sentence, the appellants filed the present appeal, which stands admitted and all of them are presently on bail whereas complainant Garib Dass filed CRR 2134 of 2008 for enhancement of sentence of imprisonment of the convicts and grant of compensation.