DEVENDER Vs. STATE OF HARYANA

JUDGEMENT

(1.) Since the criminal appeal(s) (supra) as well as the revision petition (supra), involve common questions of facts and law. Therefore, they are amenable to be decided through a common order.

(2.) CRA-290-DB-2006, CRA-392-DB-2006 and CRA-421-DB-2006 are directed by the convicts-appellants, against the verdict of conviction, as made on 28/3/2006, by the learned Additional Sessions Judge, Rewari, upon, Sessions Case No. 5 of 1999/2005, wherethrough, in respect of charges drawn for offences punishable under Ss. 148, 302, 324 and 323 IPC read with Sec. 149 of the IPC, under Sec. 201 IPC and Sec. 27 of the Arms Act, he made a finding of conviction against the accused.

(3.) Moreover, through a separate sentencing order drawn on 30/3/2006, the learned trial Judge concerned, proceeded to impose upon the convicts (supra) both sentence(s) of imprisonment as well as of fine, but in the hereinafter extracted manner :- <IMG>JUDGEMENT_80_LAWS(P&H)12_2024_1.jpg</IMG>