DHARAMBIR SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Vide judgment and order dated 16/19.7.2002 Additional Sessions Judge, Faridabad convicted the Appellant under Sections 365, 304 and 201 IPC and sentenced him as under:

(2.) All the substantive sentences awarded to the Appellant were ordered to run concurrently.

(3.) The present appeal filed by the Appellant against his conviction and sentence was admitted on 1.4.2003. At that time, the Appellant had not prayed for the concession of bail. Even, thereafter, as is apparent from the records, no bail application was filed by the Appellant.