SUKHDEV SINGH ALIAS SUKKHA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) BY this common judgment, four Criminal Appeals bearing Nos. 116-SB of 1996 titled as "Dhian Singh and Others v. State of Punjab", 190-SB of 1996 titled as "Sukhdev Singh alias Sukkha and Another v. State of Punjab", 301-SB of 1996 titled as "Kashmir Singh v. State of Punjab" and 302-SB of 1996 titled as "Kala v. State of Punjab", shall be disposed off.

(2.) CRIMINAL Appeal No. 116-SB of 2006 has been preferred by Dhian Singh, Jarnail Singh, Ajit Singh and Amrik Singh, who have been numbered as accused Nos.1, 2, 4 and 5 in the impugned judgment.

(3.) CRIMINAL Appeal No. 301-SB of 1996 has been preferred by Kashmir Singh, who has been numbered as accused No.6 in the impugned judgment.