PREM LATA Vs. STATE

JUDGEMENT

(1.) NOTICE of motion has been issued in all the three appeals by this Court. Operation of the impugned order has also been stayed. Admitted

(2.) SINCE it is a short matter I intend to dispose of these appeals finally.

(3.) FOR reference, the facts in brief have been taken up from Criminal Appeal No. 1886-SB of 2004 filed by the main accused Surinder Kumar as the disposal of the said appeal would have the bearing on the other connected two appeals as well.