RAM BHAJ Vs. STATE OF HARYANA

JUDGEMENT

(1.) This order shall dispose of two appeals bearing No.CRA-D-248-DB-2005 titled as Ram Bhaj and others versus State of Haryana and CRA-263-DB-2005 titled as Sanjay and Another Versus State of Haryana as the same are arising out of the same FIR. However, for the sake of convenience the facts have been taken from CRA-D-248-DB-2005.

(2.) The present appeals have been filed against the judgment of conviction and order of sentence dtd. 2/3/2005 passed by the Addl. Sessions Judge, Rohtak.

(3.) Sanjay (appellant in CRA-D-263-DB-2005) has passed away and therefore, the proceedings qua him stand abated.