BIJENDER SINGH @ VIJAY Vs. STATE OF HARYANA

JUDGEMENT

(1.) This is an appeal preferred by the accused challenging the conviction and sentence passed by the trial court.

(2.) As all the the five cases have arisen out of the same First Information Report and final report filed by the Investigating Officer, all the five cases were clubbed together for common disposal.

(3.) The brief case of the prosecution is found in the First Information Report lodged by Sidharth (examined as PW2 in the trial relating to Criminal Appeal Nos. 1182, 1189, 1247 and 1141-DB of 2010 and examined as PW4 in the trial relating to Criminal Appeal No. D- 594-DB of 2012).