SANDEEP SINGH Vs. STATE OF H.P.

JUDGEMENT

(1.) THESE appeals, arising out of common judgment rendered by the trial Court, are being disposed of as such.

(2.) APPELLANTS -convicts Sandeep Singh (in Cr.A No. 49/2009), Onkar Singh & Gurmeet Singh (in Cr.A No. 76/2009), Gurpal Singh (in Cr.A No. 82/2009) and Jagdish Kumar (in Cr.A No. 93/2009), hereinafter referred to as the accused, have assailed the judgment dated 25.2.2009/27.2.2009, passed by Additional Sessions Judge, Solan, Himachal Pradesh, in Sessions Trial No. 15 -NL/7 of 2008, titled as State of Himachal Pradesh v. Jagdish Kumar and others, whereby they stand convicted for having committed an offence punishable under the provisions of Sections 395, 411, 450, 506 of the Indian Penal Code and Section 30 of the Arms Act, all read with Section 34 of the Indian Penal Code, and individually sentenced to serve similar sentence as under:

(3.) MR . B.S. Parmar, learned Additional Advocate General, invites our attention to various documents and testimonies of the witnesses, establishing, beyond reasonable doubt, guilt of the accused. We are satisfied that the findings returned and the reasons assigned by the trial Court for convicting the accused of the charged offences.