DHARMINDER KUMAR AND ANOTHER Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This judgment will dispose of three cases bearing CRA-D No. 338-DB of 2003, CRA-D No. 388-DB of 2003 and CRR No. 1446 of 2003, as common questions of law and facts are involved therein.

(2.) The aforesaid appeals and revision are instituted against the judgment and order dated 14.3.2003 rendered by Additional Sessions Judge (Adhoc), Fast Track Court, Hoshiarpur in Session case No. 48/FTC/2000/2002, whereby appellants Dharminder Kumar, Surinder Kumar alias Shinda, Raj Kumar @ Vijay Kumar @ Raju and Mukhtiar Singh @ Gogi were charged and tried for the offence punishable under Section 302/201/34 IPC. Appellants Dharminder Kumar, Surinder Kumar alias Shinda, Raj Kumar @ Vijay Kumar @ Raju were convicted and sentenced to undergo imprisonment for life under Section 302 IPC and to pay a fine of Rs. 2,000/- each and in default of payment of fine, to further undergo rigorous imprisonment for one month each. Mukhtiar Singh @ Gogi was acquitted.

(3.) The appellants in CRA-D No. 338-DB of 2003 and CRA-D No. 388-DB of 2003 were convicted and sentenced to undergo imprisonment for life and to pay a fine of Rs. 2,000/- each and in default of payment of fine, to further undergo rigorous imprisonment for one month each.