VINOD KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) By this judgment, we will dispose of two Criminal Appeals i.e. Cri. Appeal No. 734-DB of 2004 and Cri. Appeal No. 877-DB of 2004, filed by appellants Vinod Kumar and Ravinder Kumar, respectively. Since both these appeals arise out of one and the same judgment and order passed in Session Case No. 8 of 2003, therefore, they are being decided by this common judgment.

(2.) Both the appellants were convicted under Sections 363, 364-A and 365 of I.P.C. vide judgment dated 22-7-2004 and then sentenced wide order dated 24-7-2004 as under :- <FRM>JUDGEMENT_170_CRLJ_2006Html1.htm</FRM> However, all the substantive sentences were ordered to run concurrently.

(3.) In nut-shell, the fact culminating to the commencement of these appeals may be recapitulated thus :-