DILRAJ SINGH SON OF AMRIK SINGH Vs. STATE OF PUNJAB
LAWS(P&H)-2014-10-344
HIGH COURT OF PUNJAB AND HARYANA
Decided on
October 17,2014
DILRAJ SINGH SON OF AMRIK SINGH; INDERJIT SINGH @ LADA SON OF KULWANT SINGH; SAHIB SINGH SON OF SOHAN SINGH; AVTAR SINGH SON OF GURMEJ SINGH; NIRMAL SINGH SON OF HARBANS SINGH; LAL SINGH SON OF SURJIT SINGH; KARAJ SINGH SON OF GURNAM SINGH; RANJIT SINGH SON OF DYAL SINGH; GURDEEP SINGH SON OF SOMRAJ SINGH; BIKRAMJIT SINGH
Appellant
VERSUS
STATE OF PUNJAB
Respondents
JUDGEMENT
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(1.) By way of this order, we shall decide six appeals and one revision petition. The appellants, challenge judgment of conviction dated 14.01.2012 and order of sentence dated 14.01.2012, convicting and sentencing the appellants in the following terms:-
791774-1
(2.) All sentences were ordered to run concurrently.
(3.) Criminal Revision No.77 of 21014, has been filed by Bikramjit Singh, challenging order dated 21.07.2008, passed by the Juvenile Justice Board, holding that he was not a juvenile on the date of the offence.;
(2.) All sentences were ordered to run concurrently.
(3.) Criminal Revision No.77 of 21014, has been filed by Bikramjit Singh, challenging order dated 21.07.2008, passed by the Juvenile Justice Board, holding that he was not a juvenile on the date of the offence.;
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