KANWAR LAL AND ANOTHER Vs. STATE OF HARYANA

JUDGEMENT

(1.) This order shall dispose of CRR No.2521 of 2010 (Kanwar Lal and another v. State of Haryana); CRR No.2744 of 2010 (Gurmehar v. State of Haryana); CRR No.3103 of 2010 (Jagan Nath v. State of Haryana); CRR No. 3180 of 2010 (Baldev Krishan v. State of Haryana and others) and CRR No. 1105 of 2010 (Baldev Krishan v. State of Haryana and others) as same have arisen from a common case bearing FIR No.133 dated 9.6.2007 under Sections 419, 420, 467, 468, 471 and 120-B IPC registered at Police Station, Kanina, District Mahendergarh.

(2.) The petitions bearing CRR No. 2521 of 2010, CRR No. 2744 of 2010 and CRR No.3103 of 2010 have been filed by the petitioners-accused, namely, Kanwar Lal, Vikram, Gurmehar and Jagan Nath against the judgment dated 27.8.2010 passed by learned Additional Sessions Judge (Fast Track Court), Narnaul whereby the appeals against the judgment of conviction dated 5.6.2009 and order of sentence dated 6.6.2009 passed by learned Judicial Magistrate 1st Class, Mahendergarh, were dismissed. By way of these petitions, the petitioners-accused, namely, Kanwar Lal, Vikram, Gurmehar and Jagan Nath have sought their acquittal.

(3.) The petition bearing CRR No. 3180 of 2010 has been filed by complainant-petitioner Baldev Krishan against the judgment dated 27.8.2010 passed by learned Additional Sessions Judge (Fast Track Court), Narnaul whereby the appeal filed by the State against the judgment dated 5.6.2009 passed by learned Judicial Magistrate 1st Class, Mahendergarh, was dismissed. By way of this petition, the complainant-petitioner Baldev Krishan has sought conviction of respondents-accused Mahender Singh, Umed Singh and Raj Kumar.