RANJIT KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Arguments were heard. Judgment was reserved. The judgment is being released.

(2.) By this judgment, three appeals bearing CRA-S-2062-SB-2016, CRA-S-2930-SB-2017 and CRA-S-3456-SB-2017 shall stand disposed of. The appeals are being decided together as all the appeals are arising from one police raid, wherein the prosecution registered as many as 8 FIRs.

(3.) Vide a detailed judgment dated 06.04.2018 passed in CRA-S- 3195-SB-2016 and four other connected appeals. This Court has found that the prosecution has failed to prove the case against the appellants beyond reasonable doubt. The aforesaid judgment deals with the First Information Report registered under Sections 399, 402 of Indian Penal Code. All the three appellants in the present appeals were also appellants in the aforesaid appeals. For facility of reference, the facts which are common are being noticed from CRA-S-2062-SB-2016. The facts as noticed by the trial Court are as under:-