NASIM Vs. STATE OF HARYANA

JUDGEMENT

(1.) This order shall dispose of the afore mentioned four cases.

(2.) Criminal Appeal No.S-3930-SB of 2017 (filed by Nasim) and Criminal Appeal No.S-4198-SB of 2017 (filed by Saddiq and Javed) have been filed by the appellants against their conviction and sentence vide judgment and order dated 26/28.10.2017 of the learned Additional Sessions Judge, Mewat at Nuh in Sessions case No.756 of 2016 whereby they were charged with and tried for offences punishable under Sections 148, 149, 323, 325, 307 and 506 of the Indian Penal Code (in short 'IPC') along with Shakeel, Nayyer and Jahul. The appellants were convicted and sentenced as under:-

(3.) Criminal Revision No.213 of 2018 has been filed by the complainant- Sahid for enhancement of sentence of the convicts, while Criminal Appeal No.AD-346 of 2019 has been filed challenging the acquittal of Shakeel, Nayyar and Jahul.