SUBHASH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Since both the criminal appeals arise from a common judgment, therefore, both are amenable for a common verdict becoming recorded thereons.

(2.) CRA-D-474-DB-2013 is directed by the convicts- appellants, against the verdict of conviction, as made on 26/3/2013, by the learned Additional Sessions Judge, Hisar, upon, Sessions Case No.65 of 2010, wherethrough, in respect of charges drawn for offences punishable under Sec. 120-B IPC and under Sec. 302 of the IPC read with Sec. 149 IPC, he made a finding of conviction against the accused.

(3.) Moreover, through a separate sentencing order drawn on 1/4/2013, the learned trial Judge proceeded to impose upon the convict (supra) both sentence(s) of imprisonment as well as of fine, but in the hereinafter extracted manner :- Convicts Subhash @ Makkar, Ram Kumar, Baru Ram and Santro. <FRM>JUDGEMENT_110_LAWS(P&H)1_2023_1.html</FRM>