KULDEEP Vs. STATE OF HARYANA

JUDGEMENT

(1.) The instant appeal has been preferred against the impugned judgment of conviction and order of sentence dated 19/21.04.2005 passed by Addl. Sessions Judge, Fast Track Court, Bhiwani vide which the accused-appellants were convicted and sentenced as under:

(2.) Aggrieved against the said judgment, the instant appeal was preferred in the year 2005 and the same was admitted vide order dated 13.05.2005.

(3.) I have heard learned counsel for the appellants as well as learned State counsel besides going through the evidence and other material available on record.