KRISHAN LAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) THESE three appeals are heard together as common questions of fact and law are involved.

(2.) KRISHAN Lal son' of Makhan Singh alongwith his three sons, namely, Suhhash Raj Kumar aliasRau and Surinder Pal alias Kala and Ramesh Kumar alias Mchashi son of Harbans Lal faced trial before the learned Additional Sessions Judge, Panipat in Sessions trial No. 10 of 1992 on charge under Sections 148, 323, 302, 307/149 of the Indian Penal Code for fOrming an unlawful assembly in the area of Police Station, City Panipat on 25.2. 1991 and for committing murder of Rakesh in furtherance of their common object and further causing injuries to Ravi with intention to commit murder.

(3.) ACCUSED Krishan Lal faced another trial before the learned Additional Sessions Judge, Panipat on a charge under Section 25 of the Arms Act. Likewise, his son Subash stood trial before the same learned Additional Sessions Judge, Panipat for an offence under Section 25 of the Arms Act for keeping in his possession one spring actuated knife without any licence in the revenue limits of City Panipat on 3.1991.