STATE OF PUNJAB Vs. MAKHAN SINGH

JUDGEMENT

(1.) Since common questions of law and facts are involved in the aforesaid murder reference and appeal, therefore these are taken up together and disposed of by a common judgment.

(2.) Murder Reference No.03 of 2019 has been received from the Sessions Judge, Mansa, for confirmation of death sentence awarded to Makhan Singh, aged 42 years, son of Dalel Singh, resident of Fatta Maloka, Tehsil Sardulgarh, as per judgment dated 08.04.2019 and order dated 10.04.2019.

(3.) Criminal Appeal No.D-375-2019 has been preferred by appellant Makhan Singh against the aforesaid judgment dated 08.04.2019 and order dated 10.04.2019 passed in Sessions Case no.69 dated 17.05.2015 by Sessions Judge, Mansa, whereby the appellant along with co-accused Sukhwinder Singh, Falel Singh and Jagtar Singh was charged with and tried for offences punishable under Sections 302, 307, 341, 427 read with Section 34 of the Indian Penal Code (in short 'IPC') and under Sections 25, 27/54/59 of Arms Act. The appellant has been convicted and sentenced as under:-