LACHHMAN Vs. STATE OF HARYANA

JUDGEMENT

(1.) This order shall dispose of two criminal appeals i.e. CRA-D-200-DB-2004 preferred by accused-appellant Nos.1 and 2, namely, Lachhman and Chand Singh against the judgment of conviction and order of sentence dated 19/21/1/2004 passed by the Addl. Sessions Judge, Sonepat and CRA-D-598-DBA-2004 preferred by the State challenging the acquittal of Santro. However, for the sake of convenience the facts have been taken from CRA-D-200-DB-2004.

(2.) The present appeals have been filed against the judgment of conviction and order of sentence dated 19/21/1/2004 passed by the Addl. Sessions Judge, Sonepat.

(3.) The FIR was registered on 1/2/2001, the judgment of conviction and order of sentence passed by the Addl. Sessions Judge, Sonepat is dated 19/21/1/2004, the appeal was filed on 25/2/2004 and the matter is being taken up for hearing now i.e. after a period of 21 years from the date of registration of the FIR.