K.C. Puri, J. - (1.) VIDE this common judgment, I intend to dispose of two appeals bearing CRA No. S -2216 -SB of 2010 titled as "Dalbir and others vs. State of Haryana" and CRA No. S -2220 -SB of 2010 titled as, "Harmesh and others vs. State of Haryana", as the same have arisen out of common FIR No. 137 dated 29.07.2008 under Sections 148/149/323/324/307 of the Indian Penal Code registered at Police Station Chhainsa.
(2.) THE learned trial Court after appraisal of the evidence, convicted the accused/appellants Dalbir, Surender and Amit vide judgment of conviction dated 28.08.2010 and order of sentence dated 30.08.2010 and sentenced them to undergo rigorous imprisonment and fine as under: - In the cross -version, the trial Court convicted the accused/appellants Harmesh, Man Singh and Neeraj vide judgment of conviction dated 28.08.2010 and order of sentence dated 30.08.2010 and sentenced them to undergo rigorous imprisonment and fine as under: -
(3.) FEELING dissatisfied with the above said judgments of conviction and orders of sentence, the accused/appellants in both the appeals, referred to above, have preferred their separate appeals.;