SATISH Vs. THE STATE OF HARYANA

JUDGEMENT

(1.) THIS order will dispose of Criminal Appeal Nos. 235 DB of 2005, 333 DB of 2003, 505 DB of 2003 and 506 DB of 2003, all filed by Satish accused against his conviction for the offence of murder and attempt to rape of deceased Puja, Jony, Sweta and Kuki alias Karuna respectively. It has been brought to our notice that Criminal Appeal No. 1171 SB of 2003 filed by the said accused for offences under Sections 364/376/511 IPC in respect of Somani has been disposed of on 18.3.2004, the said appellant having completed the substantive sentence of seven years RI.

(2.) APART from the above set of four appeals, this order will also cover Cross Appeals of the State in the said four cases, being Criminal Appeal Nos. 22 -DB of 2004, 3 DB of 2004, 17 DB of 2004 and 10 DB of 2004, seeking enhancement of sentence.

(3.) THERE is another set of four appeals filed by the State being Criminal Appeal Nos. 14 DB, 16 DB, 70 -DB and 83 -DB of 2004, all filed by the State seeking enhancement of sentence awarded to the same accused under Sections 364/376/302 IPC, wherein the victims were Arti, Sheetal, Shanti and Jan No. We have been told that in respect of the said offences, there is no appeal by the accused.