ROSHAN LAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present three appeals, Criminal Appeal Nos.2207/2011, 2209/2011 and 2210/2011 have been preferred against the common judgment and order dtd. 16/8/2010 passed by the High Court of Punjab & Haryana in CRA No. 801-SB of 2002 as well as CRA No. 802-SB of 2002, dismissing the appeals filed by the appellants herein, upholding the conviction and sentence imposed by the Additional Sessions Judge, Rewari, (Trial Court), vide its judgment dtd. 2/5/2002 in Sessions Case No. 13/2000 in relation with FIR No. 116 dtd. 6/6/2000, initially under Ss. 323/325/506 IPC, with Sec. 307 IPC added later; trial charge under Ss. 307/506 read with Sec. 34 IPC.

(2.) At the outset, it is apposite to recall the principles applicable when dealing with concurrent findings of the courts below, for which we may refer to the decision in Dalbir Kaur & Ors. vs. State of Punjab (1976) 4 SCC 158, wherein it was held as below:

(3.) Keeping the aforesaid principles in mind, this Court shall proceed to examine the present set of appeals to determine whether any manifest error or illegality has occurred, or whether there has been a grave miscarriage of justice arising from a misreading of, or failure to consider, material evidence. Such determination necessarily entails a careful and comprehensive examination of the facts and circumstances of the case. Accordingly, it becomes imperative to revisit the background facts and the evidence placed on record.