RAM AVTAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Since common questions of law and facts are involved in these appeals, i.e. CRA-S-67-SB of 2014, CRA-S-225-SB of 2014 and CRA-S264-SB of 2014, therefore, these are taken up together and being disposed of by a common judgment.

(2.) These appeals are instituted against the judgment and the order dated 23.12.2013, rendered by learned Additional Sessions Judge, Ferozepur, in Sessions Case No. 48 of 14.05.2003. Appellants Ram Avtar Singh, Uttam Chand Suneja, Bangali Babu Tiwari and Parmod Kumar alias Danny were charged with and tried for the offences punishable under Sections 148/353/342/332/149 IPC.

(3.) Co-Accused Manohar Lal, Shanti Sarup and Jarnail Singh died during pendency of trial.