RAM SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) This is an appeal by special leave from the judgment of the punjab and Haryana High court at Chandigarh, dated 25/08/1967.

(2.) The appellants are Mohan and Ranbir, two brothers and Ram singh the father-in-law of Mohan. They were convicted under S. 326, read with S. 34 of the Indian Penal Code and sentenced to four years rigorous imprisonment and a fine of Rs. 400. 00 each and in default of payment of fine to a further rigorous imprisonment for six months. They were also convicted under S. 325, read with S. 34 of the Indian Penal Code and sentenced to three years rigorous imprisonment and a fine of Rs. 200. 00 each and in default of payment of fine to a further rigorous imprisonment for six months. They were further convicted under S. 324 and 323, read with S. 34 of the Indian Penal Code and on the former offence sentenced to two years rigorous imprisonment while on the latter offence to six months rigorous imprisonment. The sentences were ordered to run concurrently.

(3.) The appellants preferred an appeal to the High court. The High court maintained the sentences and dismissed the appeal.