MAHENDER AND ORS Vs. STATE OF HARYANA

JUDGEMENT

(1.) This order shall dispose of Crl. A. NO.D-667-DB of 2003 filed by the appellants-accused and Crl. Revision No.2301 of 2003 filed by the revisionist-complainant against the judgment dated 06.08.2003 and the order dated 07.08.2003 passed by learned Additional Sessions Judge (Adhoc) Fast Track Court, Sonepat ( for short learned trial court ) vide which the accused-appellants were convicted and sentenced as under:- <FRM>JUDGEMENT_476_LAWS(P&H)8_2014_1.html</FRM>

(2.) Bijender son of Ram Bhaj has been acquitted of the charge framed against him.

(3.) While the appellants pray for the acquittal of the charges, the complainants in the criminal revision pray that the judgment and order of the Ld. Trial Court be modified and all the accused be convicted under Sections 302, 323, 324 and 325 read with Section 34 IPC and be sentenced to undergo RI for life.