BOHAR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS order is directed against the judgment/order dated 17.11.1987 passed by the Additional Sessions Judge, Ferozepur convicting the appellants under various Sections of the Indian Penal Code and sentencing them under as under :-

(2.) ALL the substantive sentences of imprisonment have been ordered to run concurrently.

(3.) GURCHARAN Singh was medico-legally examined. Case was registered against the appellants. Investigation was conducted. After the completion of investigation, the appellants were challanged and sent up for trial.