SATNAM SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Since common questions of law and facts are involved in CRA-D-728-DB of 2010, CRA-D-848-DB of 2010, CRA-D-878-DB of 2010 and CRA-D-694-DB of 2011, therefore, these are taken up together and being disposed of by a common judgment.

(2.) These appeals are instituted against judgment and order dated 31.05.2010, rendered by learned Additional Sessions Judge, Ferozepur, in Sessions Trial No. 92 of 2010. Appellants Satnam Singh, Mangal Ram alias Mangali and Shingara Singh alias Shingari were charged with and tried for the offences punishable under Sections 302, 302 read with Section 34 IPC, 382 IPC, 27 and 25 of the Arms Act. They were convicted and sentenced as under :-

(3.) CRA-D-728-DB of 2010, CRA-D-848-DB of 2010 and CRA-D-878-DB of 2010 have been filed by accused Satnam Singh, Mangal Ram alias Mangali and Shingara Singh alias Shingari, respectively, challenging their conviction and sentence.