ROHTAS Vs. STATE OF DELHI

JUDGEMENT

(1.) By this common order, I am deciding the prayer made for permitting the disposal of the appeals in terms of settlement reached between the parties. The appellants in Crl. Appeal No. 401/1999 are Rohtas, Narender Kumar and Ram Kumar, while appellant in Crl. Appeal No. 415/ 1999 is Mahesh Kumar.

(2.) Vide judgment dated 9th August, 1999, all the four appellants namely Mahesh Kumar, Rohtas, Narender Kumar, and Ram Kumar prosecuted under Section 307 read with section 34, IPC, were sentenced to RI for a period of 10 years for offence under Sections 307/34, IPC and a fine of Rs. 5000/- each and in default, SI for a period of three months. Out of the fine, sum of Rs. 15000/- to be paid as compensation to injured Balraj after expiry of the period of limitation for filing an appeal.

(3.) Appeals were admitted and notices in applications were issued. Substantive sentences awarded to the appellants under section 389, Cr.P.C were suspended on their furnishing bail of Rs. 10.000/- each by personal bond with one solvent surety each in the like amount, vide order dated 29th September, 1999. It is stated that appellants have duly deposited the fine.