STATE OF HARYANA Vs. RAJINDER KUMAR

JUDGEMENT

(1.) THIS order shall dispose of two appeals being RFA No. 1256 of 1984 and RFA No. 1257 of 1984 and the cross-objections filed in the appeals respectively as the common questions of fact and law are involved.

(2.) FOR the sake of convenience, the facts are taken from RFA No. 1256 of 1984.

(3.) NOW , the State has felt aggrieved against the aforesaid enhancement and has filed the present appeal.