VISHAL @ MONU AND ANOTHER Vs. STATE OF HARYANA

JUDGEMENT

(1.) Crl. Misc. No. 41491 of 2017.

(2.) Mr. B.S. Saroha, Advocate, who has filed his power of attorney and has raised no objection in case the applications are allowed and the compromise is given an effect to.

(3.) The appellants Vishal @ Monu and Virender Kumar @ Sonu had been convicted by the Additional Sessions Judge, Ambala, in FIR No. 66 dated 17.4.2013 under Sections 452, 354 and 323 IPC and sentenced as under:-