SURESH KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) BY this judgment, I shall be disposing of Criminal Appeal No. 668-SB of 1995 (Suresh Kumar v. State of Haryana) and Criminal Appeal No. 686-SB of 1995 (Prem Singh v. State of Haryana) as both the appeals arise out of the same impugned judgment of learned Additional Sessions Judge, Hisar dated 6.10.1995 whereby Prem Singh and Suresh Kumar appellants have been convicted and sentenced as under :

(2.) IN view of the observations made by the Hon'ble Apex Court in State of Karnataka v. Puttaraja, 2004(1) RCR(Cri.) 113 (SC), the name of the prosecutrix is not being disclosed. However, hereinafter she shall be referred to as 'prosecutrix'.

(3.) IN order to substantiate the allegations against the appellants, the prosecution has examined as many as 15 witnesses. The germane material witnesses shall be discussed at the appropriate stage.