RAVINDER Vs. STATE OF HARYANA

JUDGEMENT

(1.) The captioned two appeals have been preferred against the common judgment and order dated 13.05.2003 passed by Additional Sessions Judge, (Ad-hoc), Jhajjar, vide which the accused/appellants were convicted under Section 302 read with Section 34 IPC and sentenced to undergo imprisonment for life and to pay fine of Rs.5000/- each with default stipulation.

(2.) The brief facts of the case as noticed in the judgment passed by the trial Court in paragraph No. 2 are reproduced as under:-

(3.) After completion of investigation, challan/report under Section 173 Cr.P.C was presented in the Court of Session.