BIJENDER AND OTHERS Vs. STATE OF HARYANA

JUDGEMENT

(1.) Vide this order, above mentioned two appeals would be disposed of.

(2.) Appellants in Criminal Appeal No. 563-SB of 2008 had faced the trial qua commission of offence punishable under Section 148, 307, 323, 325 read with Section 149 of the Indian Penal Code ('IPC'' for short) in FIR No. 207 dated 5.6.2004, registered at Police Station Sadar Ballabgarh.

(3.) Appellants in Criminal Appeal No. 629-SB of 2008 had faced the trial qua commission of offence punishable under Section 148, 323, 324 read with Section 149 IPC in a cross case under Section 148, 149, 323, 324 IPC in FIR No. 207 dated 5.6.2004, registered at Police Station Sadar Ballabgarh.