RANJIT SINGH @ RAJU Vs. STATE OF PUNJAB

JUDGEMENT

(1.) By this judgment, CRA-S-3195-SB of 2016, CRA-S-1633-SB of 2016, CRA-S-1649-SB of 2016, CRA-S-2455-SB of 2016 and CRA-S2667-SB of 2016 shall stand decided as all the appeals are arising out of FIR No.11, dated 19.01.2015, registered under Sections 399, 402 IPC, at Police Station Division No.1, Pathankot. There are total 5 accused and all of them have filed separate appeals.

(2.) Learned trial court has convicted all the 5 accused-appellants and passed an order of sentence, dated 03.02.2016, which reads as under:-

(3.) Facts of the case as noticed by the learned trial court are extracted as under:-