SURENDER SINGH Vs. STATE OF HARYANA & ORS

JUDGEMENT

(1.) This appeal arises out of judgment and order dated 3rd July, 2015 passed by the High Court of Punjab and Haryana at Chandigarh in Criminal Appeal NO.2084 of 2003 in and by which the High Court has affirmed the conviction of the appellantaccused under Sections 436, 429, 323 and 506 I.P.C. and also the sentence of imprisonment of seven years imposed upon the appellant.

(2.) The case of the prosecution is that during the intervening night of 24th/25th November, 2000, the appellant Surender Singh and his real brother, Jai Bhagwan, alleged to have set fire to the house of the complainant-Sandeep (PW-4) who was at that time studying in Class-XII. Further case of the prosecution is that Sandeep's father, Inder Singh, was away on his work and Sandeep son of Inder Singh was alone in the house at the relevant point of time and before Sandeep could let loose the cattle, two buffaloes, one she calf and one off-spring of the buffalo sustained burn injuries and subsequently they died. The complainant-Sandeep also got burn injuries in the said incident.

(3.) Based on the evidence of Sandeep (PW-4) and other evidence, the Trial Court convicted the appellant and his real brother-Jai Bhagwan under Sections 436, 429, 323 and 506 I.P.C. and sentenced each of them imprisonment for seven years. In appeal, the High Court confirmed the conviction and the sentence of imprisonment imposed upon the appellants.