GURDIAL SINGH AND OTHERS Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This order shall dispose of above mentioned appeals and criminal revision. Since common questions of law and facts are involved therein, they are being decided by this common order.

(2.) Appeals bearing CRA-S-3135-SB-2015 and CRA-S-3512- SB-2015 have been filed against the judgment and order dated 08.07.2015 passed by the learned Additional Sessions Judge, Jalandhar by which the appellants had been convicted under Sections 307 , 324 , 148 and 149 IPC and under Section 27 of the Arms Act and sentenced to undergo rigorous imprisonment of five years along with fine. The application bearing CRM-22843-2019 has also been filed in this appeal for compounding of offence in view of the compromise annexed as Annexure A-1.

(3.) CRR-3733-2015 has been filed against the aforesaid judgment praying that adequate sentence has not been imposed upon the accused-appellants.