ASHWANI KUMAR AND ANOTHER Vs. STATE OF HARYANA

JUDGEMENT

(1.) As appellant No.1 in CRA-987-SB-2002, namely, Ashwani Kumar, has since died during the pendency of the present proceedings, appeal qua him has already been abated vide order dated 08.04.2015.

(2.) The above noted two criminal appeals are being disposed of by this single judgment of mine having arisen out of the common judgment of conviction and order of sentence dated 18/23.05.2002, passed by the learned Additional Sessions Judge, Panchkula, whereby, the accused-appellants, namely, Sudershan and Kasturi Lal, have been convicted and sentenced as under:-

(3.) In the present case, charge against Kasturi Lal is to the following effect:-