GURJIT SINGH AND OTHERS Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Vide this judgment, I propose to dispose of CRA-S-1870- SB-2003 filed by accused Gurjit Singh, Jagjit Singh, Hoshiar Singh and Sarabjit Singh, who were tried and convicted by the Court of learned Additional Sessions Judge, Hoshiarpur for the offences under Sections 323/324/325/326 IPC vide judgment dated 23.9.2003 and vide order of the same date, they were sentenced as follows: <FRM>JUDGEMENT_145_LAWS(P&H)3_2018_1.html</FRM>

(2.) All the substantive sentences were ordered to run concurrently.

(3.) The accused-convicts, who are appellants before this Court in CRA-S-1870-SB-2003 pray that the appeal be accepted, the impugned judgment of conviction and order of sentence be set aside and they be acquitted of the charge framed against them.