(1.) Since common questions of law and facts are involved in CRAD-109-DB of 2014, CRA-D-146-DB of 2014 and CRA-D-298-DB of 2014, therefore, these are taken up together and being disposed of by a common judgment.
(2.) These appeals are instituted against judgment dated 23.12.2013 and order dated 24.12.2013, rendered by learned Additional Sessions Judge, Ferozepur, in Sessions Case No. 54 of 14.05.2003. Appellants Hardam Singh, Piara Singh, Narinder Pal Singh and Harcharan Singh along with coaccused Gurcharan Singh, Ramesh Singh, Joginder Singh, Tarlok Singh, Gurmukh Singh, Shankar Lal Sharma, Swaran Singh, Baljinder Singh alias Balwinder Singh, Major Singh, Ramji Lal and Thana Singh were charged with and tried for the offences punishable under Sections 148/302/307 read with Section 149 IPC. Appellants Narinder Pal Singh, Harcharan Singh along with co-accused Gurcharan Singh and Ramesh Singh were also charged with and tried for the offence punishable under Section 27 of the Arms Act. The appellants were convicted and sentenced as under :-
(3.) Co-Accused Gurcharan Singh, Ramesh Singh, Gurmukh Singh, Shankar Lal Sharma, Swaran Singh, Joginder Singh Constable, Baljinder Singh alias Balwinder Singh, Major Singh, Ramji Lal and Thana Singh were acquitted of the charges framed against them. Co-accused Joginder Singh retired Sub Inspector and Tarlok Singh died during the pendency of trial, therefore, criminal proceedings against them were abated. Co-accused Kala Singh was declared proclaimed offender.
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