- (1.) Heard learned counsel for the appellant.
(2.) This Appeal has been filed against the impugned judgment and order dated 12th May, 2006 passed by the High Court of Punjab & Haryana at Chandigarh in Criminal Appeal No. 71-SB of 1992.
(3.) The facts have been set out in the impugned judgment and hence we are not repeating the same here except wherever necessary.;