KRISHAN KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) The appellants who stand convicted under Sec. 300 read with Sec. 34 of the Indian Penal Code, 1860 (for short IPC) for the murder of one Devinder @ Kala, S/o Sukhbir Singh and sentenced to undergo life imprisonment therefor, under Sec. 302, IPC and also stand convicted under Sec. 201, IPC read with Sec. 34, IPC and sentenced to undergo rigorous imprisonment for two years with default fine, filed the captioned appeals. They were convicted and sentenced as above in Sessions Case No.121/99/2000 and Sessions Trial No.17/2000 and their conviction and sentences were confirmed as per the impugned judgment and order dtd. 30/7/2014 passed by the High Court of Punjab and Haryana in C.R.A. No. D-671-DB of 2002 and C.R.A. No. D-685-DB of 2002.

(2.) The prosecution case which culminated in their conviction as above is as follows: -

(3.) In view of the peculiar context of the case it is proper and profitable to go through the charges framed and read over to the appellants, on 15/11/1999. They read thus: -