DIDAR SINGH SATNAM SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) This order will dispose of S.L.P. (Crl.) No. 2505 of 1990 filed by Didar Singh and S.L.P. (Crl.) No. 621 of 1992 filed by Satnam Singh son of Gauja Singh and Avtar Singh son of Anup Singh.

(2.) Special leave granted in both the petitions.

(3.) All the three were convicted by order of the Additional Sessions Judge, Karnal, dated 24th February, 1988 under S. 302 read with S. 34, Indian Penal Code and were sentenced by a separate order of the same date for imprisonment for life. During trial Didar Singh, appellant, was on bail. All the three filed a criminal appeal before the High Court of Punjab and Haryana and a Division Bench of the High Court by the impugned judgment dated 7th May, 1990 retained the conviction and sentence of all the three and dismissed the appeal.