SURJAN SINGH AND ORS. Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS appeal questions the correctness of the judgement of conviction dated 23.02.2004 and order of sentence dated 25.02.2004, passed by the Fast Track Court, Ambala, vide which the appellants were convicted under Section 307, 323, 325, 506 and 34 IPC and were sentenced to undergo the following punishment: -

(2.) THE occurrence took place in October, 1999. The FIR was registered on the statement of Amrit Kaur. She narrated the incident as follows: -

(3.) AGGRIEVED by the conviction and sentence, present appeal was preferred by the appellants.