GODAR SINGH AND ANOTHER Vs. STATE OF HARYANA

JUDGEMENT

(1.) None has appeared on behalf of appellant No.2. Ms. Ruchi Sekhri, Advocate, who is appearing for appellant No.1, is appointed as legal aid counsel on behalf of appellant No.2 also.

(2.) The present appeal has been filed by appellants-Godar Singh and Lakhi Ram challenging the judgment of conviction dated 13.06.2011 and order of sentence dated 15.06.2011 passed by learned Sessions Judge, Fatehabad whereby they were convicted and sentenced as under: <FRM>JUDGEMENT_125_LAWS(P&H)3_2018_1.html</FRM>

(3.) Both the sentences have been ordered to run consecutively. Brief facts of the present case are that FIR has been registered on the statement of Kulwinder Singh, which was given to SHO/Inspector Bimla Rani, on 08.10.2009. In his statement, he stated as under: