KARNAIL SINGH AND ANR. Vs. STATE OF HARYANA

JUDGEMENT

(1.) This judgment shall dispose of afore-mentioned two appeals bearing CRA S-1430-SB of 2004 titled as "Karnail Singh and another v. State of Haryana" and CRA S-1481-SB of 2004 titled as "Lachhman and others v. State of Haryana" as both the appeals have arisen out of common judgment of conviction dated 15.07.2004 and the order of sentence dated 16.07.2004, passed by Additional Sessions Judge (Adhoc), Fast Track Court, Kurukhsetra vide which the accused were convicted and sentence as under:- <FRM>JUDGEMENT_225_LAWS(P&H)12_2015_1.html</FRM>

(2.) The brief facts of the case as noticed in the judgment passed by the trial Court are as under :-

(3.) Charges under Sections 307, 323, 324, 326, 341, 506 and 148 read with Section 149 IPC were framed against the accused to which the accused did not plead guilty and claimed trial.