Deo Narayan Thanvi, J. - (1.) These are four appeals against the judgment of the learned Addl. Sessions Judge No. 1, Sriganganagar passed on 15.10.2004 in Sessions Case No. 37/1993, whereby he convicted and sentenced the accused appellants as under: JUDGEMENT_181_LAWS(RAJ)7_2008_1.html
(2.) All the sentences were ordered to run concurrently. However, accused appellants Pritam Singh, Paramjeet Singh and Sukhvindra Singh were acquitted of the charge under Section 3/6, I.P.P.R.
(3.) Accused Hardayal Singh has filed Criminal Appeal No. 1189/2004 alongwiht accused-appellants Paramjeet Singh and Pritam Singh, whereas Paramjeet Singh and Priatm Singh have also filed separate Criminal Appeal No. 1111/2004. Accused Sukhvindra Singh and Modh. Nasir S/o Hazi Abbas have filed appeals bearing No. 855/2005 and 1185/2004, respectively. Since all these four appeals arise out of the same judgment of the learned Sessions Judge in Sessions Case No. 37/1993, decided on 15.10.2004, therefore, they are being disposed of by this common judgment.;