PARDEEP KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) This order shall dispose of a criminal appeal i.e. CRA-D-612- DB-2004 preferred by the accused-appellants No.l to 3, namely, Pardeep Kumar, Ashok Kumar alias Tindi and Hazrat alias Om Parkash against the judgment of conviction and order of sentence dated 13/15/5/2004 passed by the Additional Sessions Judge, Gurgaon and the other revision petition bearing No. CRR-1644-2004 preferred by Balbir-father of the deceased-Naveen Kumar seeking enhancement of the fine and imposition of the death sentence.

(2.) The FIR in the present case (CRA-D-612-2004) came to be registered on 19/8/2000. The judgment of conviction and order of sentence was passed on 13/15/5/2004 by the Additional Sessions Judge, Gurgaon. The present appeal was filed on 12/7/2004 against the aforesaid judgment of conviction and order of sentence and has come up for final hearing now i.e. after a period of 25 years from the date of registration of the FIR.

(3.) For the sake of convenience, the facts being are taken from CRA-D-612-DB-2004.