STATE OF HARYANA Vs. GURDEV SINGH & ORS

JUDGEMENT

(1.) The State of Haryana as well as the accused persons have come up in appeals before this Court, aggrieved by the impugned Judgment and order dated 11.03.2011 passed by the High Court of Punjab and Haryana in MR No. 2 of 2010 and CRLA No. 479-DB/2010, wherein the High Court has reversed the order of the trial court from death sentence to life imprisonment in case of some of the accused persons and acquitted two of the accused persons from all the charges.

(2.) The trial court convicted Mandeep Singh for rigourous imprisonment for 7 years under Section 364 IPC and for 3 years under Section 120B, Ganga Raj for rigourous imprisonment for life under Section 302 IPC and further ordered death sentence for Gurdev Singh, Suresh Kumar, Rajinder Singh, Satish Kumar and Baru Ram under Section 302 IPC and rigourous imprisonment for 7 years under Section 364 IPC and for 3 years under Section 120B IPC.

(3.) The High Court maintained for the order of rigorous imprisonment for 7 years in case of Mandeep Singh under Section 364 IPC, but the charges under Section 120B are dropped. Ganga Raj and Satish Kumar have been acquitted from all the charges leveled against them. The High Court has converted the sentence of death penalty for Gurdev Singh, Suresh Kumar, Rajinder Singh and Baru Ram to life imprisonment under Section 302 IPC combined with rigorous imprisonment for 7 years under Section 364 IPC, but dropped the charges under Section 120B against them.