STATE OF HARYANA Vs. REWA SINGH

JUDGEMENT

(1.) REWA Singh, Appellant -accused was convicted and sentenced by the Court of Additional Sessions Judge, Rohtak as per judgment, dated 19th May, 2001/22nd May, 2001 as under:

(2.) ALL the substantive sentences of imprisonment shall run concurrently.

(3.) THE above murder reference and criminal appeal came up for consideration before the Division Bench consisting of Hon'ble Mr. Justice R.L. Anand and Hon'ble Mr. Justice Hemant Gupta. Hon'ble Mr. Justice R.L. Anand as per judgment dated 26th July, 2002 has set aside conviction and order of sentence and ordered the acquittal of the accused in the appeal filed by the Appellant and thereby rejected the murder reference aforesaid. Hon'ble Mr. Justice Hemant Gutpa, - - vide separate judgment dated 26th July, 2002 has dismissed the criminal appeal filed by the Appellant and confirmed the death sentence awarded to him, meaning thereby the murder reference has been confirmed. There being difference of opinion between the Hon'ble Judges constituting the Division Bench, the case has been referred to this Bench.