ASHOK KUMAR AGGARWAL Vs. STATE

JUDGEMENT

(1.) VIDE impugned judgment dated September 06,2013 the appellants have been convicted for the offence punishable under Section 302/34 IPC for having murdered the deceased Harpal Singh. The two have been convicted for the offence punishable under Section 323/34 IPC for having caused simple hurt to Chotte, Chander Pal and Shyam.

(2.) VIDE order on sentence dated September 13, 2013 for the offence punishable under Section 302/34 IPC, the appellants have been sentenced to undergo imprisonment for life and to pay fine in sum of Rs.5,000/ -; in default of payment of fine to further undergo simple imprisonment for three years. For the offence punishable under Section 323 IPC, the appellants have been sentenced to undergo imprisonment for one year and pay fine in sum of Rs.1000/ - and in default to undergo simple imprisonment for three months. The appellants have also been directed to pay compensation in sum of Rs.25,000/ - each to the legal heirs of the deceased Harpal and Rs.5,000/ - for the injury caused to Chander Pal, Chotte and Shyam. In default of payment of compensation, the appellants have been directed to undergo simple imprisonment for six months.

(3.) INTERNAL injury noted is subscalp hematoma over occipital region with fracture of the occipital bone. Subarachnoid hemorrhage over occipital and base of the frontal lobe was also detected.