HAZARA SINGH AND OTHERS Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Vide this judgment I propose to dispose of two criminal appeals i.e. CRA-S-693-SB-2002 filed by Hazara Singh, Surat Singh, Balbir Singh and Jaswant Singh, CRA-S-896-2002 filed by Hazura Singh, Jangir Singh and Sat Pal Singh and one criminal revision i.e. CRR-1198-2002 filed by the complainant in the main case Jangir Singh, seeking enhancement of sentence awarded to accused-convicts in the main FIR.

(2.) Briefly stated, facts of the case as per prosecution story are that Hazara Singh, Surat Singh, Balbir Singh and Jaswant Singh, accused in FIR No. 55 dated 28.4.1998, registered at Police Station Dirba, faced trial by Additional Sessions Judge, Sangrur, who vide judgment and order dated 4.6.1999, convicted and sentenced all of them as follows :- <FRM>JUDGEMENT_13_LAWS(P&H)11_2017_1.html</FRM>

(3.) All the substantive sentences of imprisonment were ordered to run concurrently.