O P MAHAJAN Vs. STATE OF PUNJAB

JUDGEMENT

(1.) All the aforesaid criminal appeals bearing CRA-S No.3958- SB of 2013 filed by Dr. O.P. Mahajan; CRA-S No.4101-SB of 2013 filed by Dr. Jagdish Gargi; CRA-S No.4119-SB of 2013 by Dr. S.P.S. Grover; CRA-S No.4369-SB of 2013 by Suresh Kumar Sharma; CRA-S No.4473-SB of 2013 by Dr. H.S. Bhutani and CRA-S No.4474-SB of 2013 moved by Dr. Arjinder Singh, have arisen out of the common judgment of conviction and order of sentence dated 02.11.2013 passed by the Court of learned Additional Sessions Judge, Amritsar, whereby in FIR No.118 of 2002 under Sections 420, 468, 469, 471, 295-A, 363, 367, 368, 506 IPC and Sections 18/19/20 of the Transplantation of Human Organs and Tissues Act, 1994 pertaining to Police Station Kotwali, District Amritsar, the Court has held all the accused guilty and sentenced them as follows:

(2.) The same is subject matter of challenge before this Court in these separate appeals.

(3.) Since all these appeals have arisen out of the same very judgment pertaining to the same very criminal case bearing common FIR and therefore having common questions of facts and law, are being disposed off together by way of common judgment. For brevity, the facts have been enumerated from CRA-S No.3958-SB of 2013 titled 'Dr. O.P. Mahajan vs. State of Punjab'.