KHARKANNA @ SONI AND ORS. Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This appeal has been preferred against the judgment dated 21.12.2013 passed by the Court of learned Additional Sessions Judge, Ludhiana, vide which accused Kharkanna @ Soni, Surjit @ Katti and Mittar @ Mitri stand convicted and order dated 23.12.2013 vide which such convicts sentenced as far as offence under Section 459 I.P.C. to undergo rigorous imprisonment for five years and to pay a fine of Rs.2,000/- each, in default thereof, to further undergo rigorous imprisonment for six months and for offence under Section 460 I.P.C. to undergo rigorous imprisonment for life and to pay a fine of Rs.5,000/- each, in default thereof, to further undergo rigorous imprisonment for one year and for offence under Section 395 I.P.C. to undergo rigorous imprisonment for seven years and to pay a fine of Rs.5,000/- each, in default thereof, to further undergo rigorous imprisonment for one year.

(2.) All the sentences were ordered to run concurrently.

(3.) The accused-convicts, who are appellants before this Court pray that the appeal be accepted, the impugned judgment of conviction and order of sentence be set aside and they be acquitted of the charge framed against them.