HAWA SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Leave granted.

(2.) Challenge in this appeal is to the judgment of a Division Bench of the Punjab and Haryana High Court upholding the conviction of the appellants for offences punishable under Sec. 302 read with Sec. 34 and Sec. 452 of the Indian Penal Code, 1860 (in short the 'IPC'). Though they were charged of several other offences they were acquitted of those charges. In the appeal filed by the appellants before the High Court there were several co-accused i.e. Jagdish, Devinder, Balwan and Murti Devi. Accused Jagdish and Devinder who were convicted under Sec. 323 read with Sec. 34 and Sec. 452 IPC. The other two accused persons i.e. Balwan and Murti were acquitted of all charges.

(3.) Prosecution version in a nutshell is as follows: