- (1.) By this common judgment, we propose to dispose of Crl. Appeal No.56-DB of 2007 (Gurmeet Singh @ Pinky vs. State of Punjab), Crl. Appeal No.498-DBA of 2007 (State of Punjab vs. Ravinder Singh @ Bittu Gill and others), Crl. Appeal No.1112-SBA of 2007 (State of Punjab vs. Ravinder Singh @ Bittu Gill and others), Crl.Revision No.2507 of 2006 (Amrik Singh vs. State of Punjab and others), Crl. Revision No.295 of 2007 (Amrik Singh vs. State of Punjab and others) and Crl.Revision No.296 of 2007 (Amrik Singh vs. State of Punjab and others), as the same have been preferred against the common judgment of conviction dated 30.9.2006 and order of sentence dated 17.10.2006 passed by the learned Sessions Judge, Yamuna Nagar, in Sessions Case No.47 of 2001/2006, arising out of FIR No.10 dated 8.1.2001 under Sections 148/302/307/323/336/225 read with Section 149 of the Indian Penal Code ('IPC' for short) and Sections 25/27 of the Arms Act, Police Station Division No.5, Ludhiana.
(2.) By the said judgment, Gurmeet Singh @ Pinky was convicted for the offences punishable under Section 302 IPC and Section 27(1) of the Arms Act and was directed to undergo imprisonment for life and pay a fine of Rs.1,00,000/- under Section 302 IPC and undergo RI for three years and pay a fine Rs.10,000/- under Section 27(1) of the Arms Act. In default of payment of fine or a part thereof, Gurmeet Singh @ Pinky was further directed to undergo imprisonment for a period of one year. However, both the sentences were ordered to run concurrently.
(3.) Ravinder Singh @ Bittu Gill, Paramjit Singh @ Pammi, Jaswant Singh @ Punna, Parveen Kumar and Pawan Kumar were acquitted of the charges levelled against them.;