GANGA RAM Vs. STATE

JUDGEMENT

(1.) Ganga Ram, his brother Shish Ram, Rohtas and Om Parkash, sons of Shish Ram, Ram Phal and his brothers Sri Krishan, Silak Ram and Rain Krishan, sons of Chandgi Ram were sent up for trial on charges under Section 148, 302 read with Section 149 and Section 307 read with Section 149 of the Indian Penal Code.

(2.) There was a cross case under Section 308 read with Section 34 of the Indian Penal Code against Risal son of Balu, Ram Niwas and his brother Mohinder Singh, sons of Hazari deceased.

(3.) S.M. Agg&rwal, Additional Sections Judge, who tried both the aforesaid cases by a common judgment dated 27th July 1981 found Ganga Ram Shish Ram Om Parkash, Ram Phal, Sri Kishan and Ram of the Kishan guilty of the offences charged with and sentenced each one of them to rigorous imprisonment for one year on the first charge, to imprisonment for life and a fine of Rs. 200.00 and in default to undergo rigoruous imprisonment for one year on the second charge and to rigoruous imprisonment for three years and a fine of Rs. 200.00 in default to undergo rigoruous imprisonment for six months on the last charge. He further found aforesaid six accused gutily o the offence under Section 323 read with Section 149 of the Indian Penal Code and sentenced each one of them to simple imprisonment for one month. Rohtas and Silak Ram accused were given benefit of doubt and acquitted. All the sentences were ordered to run concurrently. In the cross case the accused were acquitted. The convicted accused have come in appeal against their conviction and sentences.