DANI Vs. STATE OF HARYANA

JUDGEMENT

(1.) This order of mine will dispose of two criminal appeals i.e. CRA-S No.2065-SB of 2004 and CRA-S No.2161-SB of 2004 as both of them have arisen out of common judgment dated 02/04.09.2004. Brief facts of the case are taken from CRA-S-2065-SB-2004.

(2.) Prosecution case as it emerges from the evidence during trial is summed up as thus:

(3.) All the accused were charge-sheeted by the trial Court for offences under Sections 393 and 307 Penal Code. Accused-appellant Rakesh was also charge-sheeted under Sec. 25 of the Arms Act. All the accusedappellants pleaded not guilty to the charges framed against them and claimed trial.