HAMIDA KHATOON Vs. STATE OF HARYANA

JUDGEMENT

(1.) This order will dispose of three Criminal Appeal bearing Nos. CRA No.D-22-DB of 2008, CRA No.D-166-DB of 2008, CRA No.D-516 -DB of 2008, filed by Hamida Khatoon (A2), Irfan Ahmed (A1) and Julfan (A3) respectively, all residents of village Budha Khera, P.S.Chilkan, district Saharnpur (U.P. To dictate order, facts are being mentioned from CRA No.22-DB of 2008.

(2.) It is necessary to mention here that A3 is appellant No.2 in CRA No.D-166-DB of 2008. Subsequent thereto, A3 has also filed an appeal bearing CRA No.D-516 -DB of 2008. Arguments were addressed in the former appeal and in view of above, the latter appeal has virtually become infructuous.

(3.) It is necessary to mention here that A1 and A2 are the husband and wife respectively. They along with A3, a co-villager, have filed these appeals against judgment dated 12.12.2007, convicting them as under:- <FRM>JUDGEMENT_857_LAWS(P&H)1_2012(1).html</FRM>