DHEERAJ KUMAR @ SONU Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This judgment shall dispose of two appeals i.e. CRA-S Nos. 3163 of 2013 and 3769-SB of 2013 as both these appeals arise out of a common judgment and order.

(2.) The learned Additional Sessions Judge, Ludhiana has convicted all the appellants vide judgment dated 20.07.2013 for the offences punishable under Sections 376(2)(g), 506 IPC. By a separate order of even date, they have been sentenced as under:- <FRM>JUDGEMENT_16_LAWS(P&H)11_2017_1.html</FRM>

(3.) Cra-S-3163-Sb of 2013 has been preferred by the appellant - Dheeraj Kumar @ Sonu and CRA-S-3769-SB of 2013 has been preferred by Paramjit Kaur @ Sukhi and Chaman Lal.