☐This Appeal is filed in Supreme Court under Section 307, 326, 336 and 427 ​ Sections 120B, 148 and 149 of the Indian Penal Code, 1860 (IPC) as also for offences ... punishable under Sections 25, 27, 54 and 59 of the Arms Act, 1959. Parties have appealed against a judgment and order from the Punjab & Haryana High Court.