GURPREET SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This judgment shall dispose of appeals bearing CRA-S-2902- SB-2018, CRA-S-3276-SB-2018 and CRA-S-2828-SB-2018 arising from a common judgment passed by the Court of Sessions in Sessions Case No.8 of 12.05.2011/12.05.2017 decided on 08.05.2018 convicting the appellantsGurpreet Singh @ Goldy, Jagjiwan Singh @ Jiwan and Sandeep Singh @ Sonu under Sections 307, 353 read with Section 34 of IPC. Jagjiwan Singh was also convicted under Section 25 of the Arms Act. The sentenced awarded by the learned Court of Sessions is extracted as under:-

(2.) In nutshell, the facts of the case as noticed by the learned Court of Sessions, correctness whereof is not disputed are extracted as under:-

(3.) Prosecution in order to prove its case examined Surjit Singh, Head Constable Range Armourer as PW1. He has been examined as an Expert who had checked the firearms recovered. He admits that he did not check the pistol and the revolver by test firing.