RAMBIR Vs. STATE OF HARYANA

JUDGEMENT

(1.) This judgment shall dispose of two criminal appeals i.e. CRA-D-204-DB-2004 titled as Rambir Vs. State of Haryana and CRA-S-460-SB-2004 titled as Kuldip 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-204-DB-2004.

(2.) The present appeals have been filed against the judgment of conviction and order of sentence dtd. 30/1/2004 passed by the Addl. Sessions Judge, Rohtak.

(3.) The FIR was registered on 10/7/2003, the judgment of conviction and order of sentence passed by the Addl. Sessions Judge, Rohtak is dtd. 30/1/2004, the appeal was filed on 25/2/2004 and the matter is being taken up for hearing now i.e. after a period of more than 21 years from the date of registration of the FIR.