GUR HARJINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This appeal has been preferred against the judgment of conviction and order of sentence dated 24.9.2003 passed by the Court of learned Additional Sessions Judge ( Ad hoc), Amritsar, vide which accused Gur Harjinder Singh was convicted and sentenced as follows:

(2.) Whereas other co-accused, namely, Varinder Singh, Amritpal Singh brothers, Kartar Singh father, Surjit Kaur mother, Narinder Kaur and Ranjit Kaur sisters-in-law of Gur Harjinder Singh had been acquitted of the charge framed against them.

(3.) The accused-convict - Gur Harjinder Singh, who is appellant before this Court prays that the appeal be accepted, the impugned judgment of conviction and order of sentence be set aside and he be acquitted of the charge framed against him.