STATE OF HARYANA Vs. SURESH KUMAR

JUDGEMENT

(1.) Since both the appeal (supra) as well as criminal revision (supra) arise from a common verdict, made by the learned trial Judge concerned, hence they are amenable for a common verdict being made thereons.

(2.) Both the supra are directed against the verdict drawn on 16/10/2002, upon Sessions Cases No. 13, 14, 15 of 1999/2002, by the learned Additional Sessions Judge, Fast Track Court, Sonepat, wherethrough in respect of the charges drawn for the offence punishable under Ss. 148, 302 read with Sec. 149 IPC, Sec. 120-B IPC, and under Sec. 25 of the Arms Act, thus the learned trial Judge concerned, proceeded to make a verdict of acquittal against all the accused.

(3.) The State of Haryana, and, complainant Ramesh become aggrieved from the above drawn verdict, and, are led to institute thereagainst respectively the instant appeal (supra) and the criminal revision (supra) before this Court. Factual Background