LALIT Vs. STATE OF HARYANA

JUDGEMENT

(1.) Since common questions of law and facts are involved in the instant seven appeals, therefore, these are taken up together and being disposed of by a common judgment.

(2.) These appeals are instituted against judgment dated 30.01.2017 and order dated 31.01.2017, rendered by learned Additional Sessions Judge, Faridabad, in Sessions Case No. 05 of 2013, dated 01.11.2013. Initially, the appellants along with co-accused Anil alias Bhola were charged with for the offences punishable under Sections 148/302 read with Section 149/120-B IPC and Section 25 of the Arms Act. Subsequently, additional charge for commission of offences punishable under Sections 420/468/471 IPC was also framed against them. Vide the impugned judgment and order, the appellants were convicted and sentenced as under :-

(3.) Co-Accused Anil alias Bhola was enlarged on bail. He absconded during trial. Thereafter, he was declared proclaimed offender vide order dated 14.11.2014.