Punjab-Haryana High Court
Narinder Singh And Others vs State Of Haryana on 1 July, 2008
Author: Kanwaljit Singh Ahluwalia
Bench: Kanwaljit Singh Ahluwalia
Criminal Appeal No.162-SB of 1997 1
In the High Court of Punjab and Haryana, at Chandigarh
Criminal Appeal No. 162-SB of 1997
Date of Decision: 1.7.2008
Narinder Singh and Others
...Appellants
Versus
State of Haryana
...Respondent
CORAM: HON'BLE MR.JUSTICE KANWALJIT SINGH AHLUWALIA
Present: Mr. H.S.Sullar, Advocate
for the appellants.
Mr. Sunil Nehra, Assistant Advocate
General, Haryana, for the State.
Kanwaljit Singh Ahluwalia, J.
Vide my separate order dated 1.7.2008 passed in Criminal Appeal No. 243-SB of 1997, the appeal of appellants Narinder Singh and Rakesh Kumar was accepted and they were acquitted. However, appeal qua appellant Sunil Kumar is disposed off in terms of the observations made in Criminal Appeal No. 243-SB of 1997.
(Kanwaljit Singh Ahluwalia) Judge July 1, 2008 "DK"