SANDEEP Vs. STATE OF HARYANA

JUDGEMENT

(1.) Delay in filing Review Petition (Crl.) Diary No. 6662 of 2020 in Special Leave Petition (Crl.) No.8789 of 2014 is condoned. The Review Petition is allowed and the order dated 15.12.2014 passed by this Court dismissing Special Leave Petition (Crl.) No.8789 of 2014 is recalled. The Special Leave Petition is restored to the file of this Court. Leave granted.

(2.) These appeals arise out of the common judgment and order dated 30.05.2014 passed by the High Court of Punjab and Haryana at Chandigarh dismissing Criminal Appeal No.D-372-DB of 2009 and thereby affirming the conviction and sentence of all the appellants in respect of the offences punishable under Section 302 read with Section 34 of the Indian Penal Code, 1860 (for short, "the IPC ") and under Section 25 of the Arms Act, 1959.

(3.) The appellants namely; (i) Pardeep son of Sh. Ishwar Singh, (ii) Ishwar Singh son of Sh. Ram Singh, (iii) Sandeep son of Sh. Ishwar Singh and (iv) Krishana wife of Sh. Ishwar Singh, R/o Vill. Lehrara, Distt. Sonepat were tried in the Court of Additional Sessions Judge/ Fast Track Court, Sonepat, Haryana in Sessions Case No.14-RBT of 2007-2008 for having committed the aforementioned offences.