STATE OF HARYANA Vs. ASHOK

JUDGEMENT

(1.) Since common questions of law and facts are involved in Murder Reference No.1 of 2019 and CRA-D-15 of 2019, therefore, these are taken up together and being disposed of by a common judgment.

(2.) Murder Reference No. 1 of 2019 has been made by learned Additional Sessions Judge-cum-Special Court for Heinous Crime Against Women, Hisar, for confirmation of death sentence awarded to Ashok son of Suresh Kumar, resident of Juglan, Tehsil and District Hisar, vide judgment dated 29.11.2018 and order dated 05.12.2018, rendered in Sessions Case No. RBT/64-C dated 07.06.2017.

(3.) Criminal Appeal No. D-15 of 2019 has been preferred by appellant Ashok against the judgment dated 29.11.2018 and order dated 05.12.2018.