- (1.) This judgment shall dispose of three criminal appeals bearing Crl.Appeal Nos.157-DB, 273-DB and 920-SB of 2002 as well as Criminal Revision No.907 of 2004, titled Suresh Vs. State of Haryana, Sobhat Singh Vs. State of Haryana, Lachhman Singh Vs. State of Haryana and Smt.Kamla Vs. State of Haryana and Ors., respectively, as these arise out of common judgment dated 12/14.02.2002 passed by the learned Additional Sessions Judge, Hisar.
(2.) Similarly, the appeal against the judgment of acquittal dated 12.02.2004 passed in Complaint Case No.95-1 of 1995 decided on the same day arising out of the same incident is also disposed of by this judgment.
(3.) Accused Dharam Pal alias Dharma, Sobhat Singh and Suresh were tried for the offences under section 302/34 read with section 120-B IPC and 25 of the Arms Act in a case registered vide FIR No.736 dated 16.12.1994 for the murder of Chander Bhan. A case was also registered vide FIR No.743 dated 25.12.1994 against Lachhman and Suresh under Sections 25, 30 & 59 of the Arms Act which was also tried along with case FIR No.736 dated 16.12.1994.;