AVTAR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

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

(2.) By this judgment, CRA-S-3964-SB of 2016 and CRA-S-138- SB of 2017 shall stand disposed of as both the appeals are arising out of the common judgment passed by the learned trial Court.

(3.) These two appeals have been filed separately by two accused through legal aid.