RAMJI LAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) Ramji Lal und Brahma Nand appellants were convicted and sentenced by the learned Additional Sessions Judge, Ambala, vide his judgment and order dated 9th June, 1983 The substantive sentences of imprisonment were, however, ordered to run concurrently.

(2.) Sher Singh and Dalipa, co-accused of the appellants, were given the benefit of doubt and acquitted.

(3.) The appellants have challenged their convictions and sentences by way of this appeal.