BHUVNESH KAPOOR Vs. STATE OF HARYANA

JUDGEMENT

(1.) This order shall dispose of one criminal appeal and one revision i.e. CRA-S-323-SB-2008 preferred by the accused-appellant, namely, Bhuvnesh Kapoor against the judgment of conviction and order of sentence dtd. 27/29/11/2007 passed by the Addl. Sessions Judge, Yamuna Nagar and CRR-2294-2008 preferred by the complainant challenging the acquittal of Shakuntla Kapoor, Sanjay Kapoor, Rakesh Kapoor and Anju Duggal.

(2.) The FIR in the present case (CRA-S-323-SB-2008) came to be registered on 26/2/2006. The judgment of conviction and order of sentence was passed on 27/29/11/2007 by the Addl. Sessions Judge, Yamuna Nagar. The Appeal dtd. 28/1/2008 preferred against the aforesaid judgment of conviction and order of sentence has come up for final hearing now i.e. after a period of more than 19 years from the date of registration of the FIR.

(3.) For the sake of convenience, the facts being are taken from CRA-S-323-SB-2008.