MOHD. AHSAN Vs. STATE OF HARYANA

JUDGEMENT

(1.) Leave granted.

(2.) This appeal challenges the judgment and order dtd. 9/10/2013 passed by the Division Bench of the High Court of Punjab and Haryana at Chandigarh in Criminal Appeal No. 233- DB of 2007 wherein the Division Bench dismissed the Criminal Appeal preferred by the Appellant Mohd. Ahsan and upheld the order of conviction and sentence dtd. 25/1/2007 as recorded by the learned Sessions Judge, Yamuna Nagar (hereinafter referred to as the 'trial Court') in Sessions Case No. 09 of 2005.

(3.) Shorn of details, the facts leading to the present appeal are as under:-