MALKIAT SINGH & OTHERS Vs. STATE OF HARYANA

JUDGEMENT

(1.) Challenge in this appeal is to the judgment of conviction and the order of sentence dated 22.01.2001 whereby each appellant was held guilty for the offences punishable under Sections 324, 325 and 436 read with Section 34, IPC, and ordered to undergo the following sentences:- <FRM>JUDGEMENT_901_LAWS(P&H)9_2013_1.html</FRM>

(2.) All the substantive sentences were ordered to run concurrently.

(3.) During pendency of the present appeal, Malkiat Singh (appellant No.1) has expired, therefore, the present appeal has abatted so far as Malkiat Singh (appellant No.1) is concerned.