MAIN PAL AND ANOTHER Vs. STATE OF HARYANA

JUDGEMENT

(1.) This appeal is directed against the impugned judgment and order dated 21.11.2003 passed by the Court of Additional Sessions Judge, Jagadhri vide which he had convicted accused Main Pal and Inder Pal for offences under Sections 302 and 364 read with Section 34 of the Indian Penal Code and sentenced them as follows:- <FRM>JUDGEMENT_185_LAWS(P&H)4_2017_1.html</FRM>

(2.) Both the sentences were ordered to run concurrently.

(3.) The accused-convicts, who are appellants before this Court by way of filing the present appeal submit that their appeal be accepted, the impugned judgment of their conviction and order of their sentence be set aside and they be acquitted of the charge framed against them.