BHUPINDER SINGH Vs. STATE OF HARYANA

JUDGEMENT

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

(2.) These three appeals have been filed by the appellants against their conviction and sentence vide judgment and order dated 05/08.08.2013 of the learned Additional Sessions Judge, Kurukshetra in Sessions case No.188 of 2012 whereby they along with Sunil Kumar @ Raja, Naveen Kumar @ Monu, Jai Pal alias Manjit Singh and Chandan @ Chandu were charged with and tried for offences punishable under Sections 307, 398, 401, 420, 467, 468, 471, 411 of the Indian Penal Code (in short 'IPC') and Section 25 of the Arms Act. All the three appellants (Rajiv Kumar, Ramandeep Singh and Bhupender Singh) were convicted and sentenced as under:- <FRM>JUDGEMENT_123_LAWS(P&H)7_2019_1.html</FRM>

(3.) Criminal Appeal No.CRA-D-1181-DB of 2013 has been filed by Bhupinder Singh, CRA-D-329-DB of 2014 by Rajiv Kumar and CRAD-108-DB of 2015 by Ramandeep Singh.