SAMEER AHMAD Vs. STATE OF HARYANA

JUDGEMENT

(1.) This judgment of mine shall dispose of eight connected Criminal Appeals Nos. 305-SB of 2005, 1356-SB of 2004, 1486-SB of 2004, 1901-SB of 2005, 1099-SB of 2005, 2280-SB of 2004, 1669-SB of 2004, 471-SB of 2005 and three Criminal Misc. Nos. 28067-M of 2007, 75764-M of 2006 and 75766-M of 2006, having arisen out of the three different judgments passed by Additional Sessions Judge, Gurgaon, which are as under :-

(2.) The allegations against the appellants are regarding the house breaking with an intention to cause injury, commit dacoity and recovery of stolen articles.

(3.) The arguments in all the three appeals have been heard with the help and assistance of the counsel for the parties. Counsel for the parties do not assail the judgments of conviction awarded against the accused in all the FIRs.