LAKHBIR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) CRM No.26578 of 2018 in CRA-D-152-DB of 2018 was listed for hearing today but on joint request of learned counsel for the parties, CRA-D-152-DB of 2018, CRA-S-552-SB of 2018 and CRM-A-715-MA of 2018/CRA-AD-8042 of 2018 have been taken up for hearing for final disposal today itself as same question of law and facts are involved in all the appeals.

(2.) CRA-D-152-DB of 2018 has been filed by accused-appellants, namely, Lakhbir Singh and Anoop Singh, who faced trial before the Additional Sessions Judge, Amritsar and convicted for the commission of offences punishable under Sections 302/325 read with Section 34 IPC and Section 27 of the Arms Act and sentenced as mentioned in the judgment of the trial Court. Accused- Gurdeep Singh, Jagbir Singh, Shubhwinder Singh, Shamsher Singh, Buta Singh, Fauja Singh alias Joga alias Narinder Singh, Gurmit Singh, Dilbagh Singh, Resham Singh, Bhupinder Singh alias Sonu and Mandeep Singh also faced trial but were acquitted of the charges framed against them.

(3.) CRA-S-552-SB of 2018 has been filed by complainant-Ajit Singh as he was convicted in the cross version for offence punishable under Sections 323/427 of the IPC and sentenced to undergo for a period of one year with fine.