BHARAT SAUD AND OTHERS Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present appeal has been filed by the appellants against the State of Punjab, challenging the judgment of conviction and order of sentence dated 03.10.2015 passed by learned Additional Sessions Judge, Ludhiana, whereby they were held guilty and convicted and sentenced to undergo rigorous imprisonment for a period of four years and to pay a fine of Rs.5000/- each and in default of payment of fine, to undergo further rigorous imprisonment for six months under Section 394 of the Indian Penal Code.

(2.) The brief facts of the prosecution case, as noted down in the judgment passed by learned Additional Sessions Judge, Ludhiana, are as under:

(3.) The prosecution, in order to prove its case, examined Aarti Sharma, Ashutosh Sharma, ASI Rajinder Kumar, C. Mool Raj and Dr. Harish Kirpal as PW1 to PW5 respectively.