BHAN@ SURAJ BHAN Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS order shall dispose of CRA -S -847 -SB of 2004 (Bhan @ Suraj Bhan and others Vs. State of Haryana), CRA -S -972 -SB of 2004 (Suresh Kumar and others Vs. State of Haryana), CRR No.1269 of 2004 (Subhash Chand Vs. State of Haryana and others) and CRR No.1475 of 2004 (Vijay Vs. State of Haryana and others).

(2.) CRIMINAL Appeal No. CRA -S -847 -SB of 2004 and CRA -S -972 - SB of 2004 have been preferred impugning the judgments and orders of even date i.e. 10.04.2004. CRR No.1269 of 2004 has been filed by Subhash Chand for enhancement of the sentence imposed upon the accused in FIR No.74 dated 03.04.2000 and CRR No.1475 of 2004 has been filed by Vijay for enhancement of the sentence imposed upon the accused persons in FIR No.73 dated 03.04.2000.

(3.) THE said judgment and order dated 10.04.2004 is the subject matter of Criminal Appeal No.847 -SB of 2004. In the above said FIR, there were thirteen (13) injured persons, two of whom i.e. Chaman Devi and Ram Singh are informed to have passed away.