FATTA Vs. STATE OF HARYANA

JUDGEMENT

(1.) Heard learned counsel for the parties on the application for bail on behalf of appellant No.4.

(2.) The applicant-appellant No. 4 and the co-accused persons were tried for offences under Ss. 302, 148, 149 and 120-B of the Indian Penal Code in relation to FIR No. 370 dated 8.1995, Police Station Safidon.

(3.) The learned Trial Court, by its judgment dtd. 19/9/1997, acquitted the accused persons of the charges framed against them. However, the appeal preferred by the State of Haryana, being Criminal No. 168-DBA of 1998, was allowed by the High Court of Punjab and Haryana by its judgment and order dtd. 27/9/2011 setting aside the acquittal of the present appellants and holding them guilty of the offences under Ss. 148 and 302/149 IPC. They were sentenced to rigorous imprisonment for three years and the offence under Sec. 148 IPC and to life imprisonment for an offence under Sec. 302/149, IPC with fine and default stipulations.