CHANDER SINGH / HANUMAN Vs. STATE

JUDGEMENT

(1.) Both the appellants i.e. Hanuman and Chander Singh, along with one Khem Chand (since deceased), faced a criminal trial for committing murder and attempted murder. They all have been held guilty and convicted for commission of offences under Sec. 302/34 IPC and Sec. 324/34 IPC.

(2.) Such order is impugned in the present two appeals.

(3.) Since both these appeals pertain to one and the same incident and since the contentions raised by the appellants are also similar, these are being disposed of by this common judgment.