(1.) Feeling aggrieved by the acquittal order dated 5th August, 2000 of the respondent Ajay Kumar Sharma of the offence punishable under Section 284/304(II)/308/120-B IPC by the learned Trial Court, the State preferred Criminal Leave Petition No.113/2002. The leave to appeal was granted by this Court vide its order dated 17th January, 2005 which reads as under:-
(2.) The four convicts namely Rajiv Sapra, Satpal Sethi, Naresh Bhardwaj and Amrish Bhatnagar, who were convicted by the learned Trial Court vide judgment dated 5th August, 2000 had filed Crl.A.Nos.577/2000, 589/2000 and 601/2000, which were admitted.
(3.) All the four appeals i.e. the instant appeal preferred by the State and the three appeals preferred by the convicts namely Rajiv Sapra, Satpal Sethi, Naresh Bhardwaj and Amrish Bhatnagar, which are arising out of the same judgment dated 5th August, 2000, are being heard together.
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