CHAMAN PARKASH AND ORS. Vs. STATE OF HARYANA

JUDGEMENT

(1.) This order shall dispose of Criminal Misc. No. 18298 of 2014 filed by applicant/appellant No. 3, Bablu and Criminal Misc. No. 22659 of 2014 filed by applicant No. 2 Raju in Criminal Appeal No. A-121-SB of 2000 decided on 06.11.2013 for extension of time in depositing the amount of Rs. 1,00,000/-imposed upon each of the applicants and their co-convict Chaman Parkash.

(2.) As a result of notices of the applications, learned counsel for the State has put in appearance.

(3.) Learned counsel for applicants Bablu and Raju submit that due to poverty, the applicants could not deposit the amount of compensation within the stipulated period and now both the applicants are ready to deposit the amount of compensation along with interest at the rate of 9% per annum to be calculated from 05.02.2014.