MAHAVIR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Since common questions of law and facts are involved in these appeals, i.e. CRA-D-111-DB of 2011, CRA-D-217-DB of 2011 and CRA-D-767-DB of 2011, therefore, these are taken up together and being disposed of by a common judgment.

(2.) These appeals are instituted against judgment dated 13.01.2011 and order dated 14.01.2011, rendered by learned Sessions Judge, Ferozepur. Appellant Mahavir along with co-accused Ram Kumar was charged with and tried for the offences punishable under Section 302 IPC on three counts for committing murders of Ranbir, Suman and Sumit and under Section 460 IPC. They were convicted and sentenced to undergo imprisonment for life, but with the condition that they shall not be released before completing actual term of 20 years and to pay a fine of Rs. 10,000/- each, and in default of payment of fine, to further undergo rigorous imprisonment for two years under Section 302 IPC, on three counts for committing murders of Ranbir, Suman and Sumit. They were also convicted and sentenced to undergo rigorous imprisonment for a period of ten years and to pay a fine of Rs. 5,000/- each, and in default of payment of fine, to further undergo rigorous imprisonment for one year under Section 460 IPC. All the substantive sentences were ordered to run concurrently.

(3.) Co-accused Ram Kumar has not preferred an appeal.