KULDEEP SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Custody Certificates of appellants Kuldeep, Sandeep Kumar and Sunil @ Mida filed today in Court by the learned counsel for the State are taken on record.

(2.) This order shall dispose of CRA-S-3066-SB-2010 and CRA-S- 126-SB-2011 as common question of law and fact arises in both these appeals. For the sake of convenience, facts have been taken from CRA-S- 3066-SB-2010.

(3.) The instant appeals have been filed against the order dtd. 13/11/2010 passed by the Additional Sessions Judge, Kaithal, vide which all the accused/appellants were convicted and sentenced as under:- <IMG>JUDGEMENT_98_LAWS(P&H)1_2019_1.jpg</IMG>