STATE OF HARYANA Vs. USMAN KHAN AND OTHERS

JUDGEMENT

(1.) Since common questions of law and facts are involved in Murder Reference No.4 of 2017, CRA-D-235-DB, CRA-D-246-DB and CRA-D-363-DB of 2017, therefore, these are taken up together and being disposed of by a common judgment.

(2.) Murder Reference No. 4 of 2017 has been made by learned Additional Sessions Judge, Faridabad, for confirmation of death sentence awarded to Pankaj Kumar, Usman Khan and Vijay Kumar, vide judgment dated 24.01.2017 and order dated 30.01.2017, rendered in Sessions Case No. 48 dated 10.06.2013/17.05.2014.

(3.) Criminal Appeals No. D-235-DB, D-246-DB and D-363-DB of 2017 have been preferred by Pankaj Kumar, Usman Khan and Vijay Kumar, respectively, against the aforesaid judgment dated 24.01.2017 and order dated 30.01.2017.