HANUMAN Vs. STATE OF HARYANA

JUDGEMENT

(1.) This order shall dispose of above mentioned five appeals. Since common questions of law and facts are involved therein, they are being decided by this common order. For the sake of convenience, the facts are being taken from CRA-D-939-DB-2014.

(2.) These appeals arise out of the same FIR. Appeals bearing Nos.CRA-D-939-DB-2014, CRA-D-566-DB-2014, CRA-D-697-DB- 2014 and CRA-D-815-DB-2014 have been filed against the judgment of conviction dated 07.02.2014 and order of sentence dated 17.02.2014 whereby appellants, namely, Ramesh Kumar, Hanuman, Jaspal @ Tenny and Bharat Walia, have been convicted under Sections 364-A/302/201/34 IPC in FIR No.480 dated 09.10.2011 registered at Police Station City Jagadhri.

(3.) The sentence awarded to appellants namely, Ramesh Kumar, Hanuman and Jaspal @ Tenny is as under:-