- (1.) THIS judgment will dispose of the following cases: 1. Criminal Appeal No. 120-D of 1962, Netar Pal v. State.
(2.) CRIMINAL Appeal No. 121-D of 1962. Netar Pal v. State against the conviction of Netar Pal under Section 20 of the Indian Arms Act.
(3.) CRIMINAL Revision No. 273-D of 1962, Babu Lal v. State, praying for enhancing the sentence of life imprisonment to Netar Pal to death and for setting aside the acquittal of Mst. Jamuna Devi.;