VINOD SOLANKI Vs. DALEL SINGH

JUDGEMENT

(1.) THIS judgment will dispose of the aforementioned appeals which have arisen out of a common incident dated 14. 7. 1997 which had become the subject matter of FIR No. 447/1997 registered under Sections 304/452/34 IPC P. S. Dabri.

(2.) ACCUSED Dalel Singh, Ved Parkash, Khazan singh, Mam Chand, Ramesh, Rakesh Kumar and Ram Dass i. e. seven persons had been set up for trial in the first instance. Vide judgment dated 26. 8. 2000, all the accused persons except accused Ram Dass had been convicted for the offence punishable under section 147/148/452/149/304-II/149/501-I/ 149 of the IPC. They had been sentenced to undergo RI for one year for the offence punishable under Section 147 of the IPC; RI for two years for the offence punishable under section 148 of the IPC; RI for three years and a fine of Rs. 500/- in default of payment of fine ri for three months for the offence punishable under Section 452/149 of the IPC; for the offence punishable under Section 506-1/149 of the IPC the aforestated convicts have been awarded RI for one year; for the offence punishable under Section 304-11/149 of the ipc Accused Dalel Singh, Khazan Singh, ramesh, Mam Chand and Ved Prakash were awarded the substantive sentence of the imprisonment already undergone by them besides a fine of Rs. 10,000/-; in default of payment of fine to undergo RI for two years. Out of the total fine deposited Rs. 45,000/-was to be paid to the widow of the deceased by way of compensation. Accused Rakesh kumar had been sentenced for the offence punishable under Section 304-II/149 of the IPC to undergo RI for a period of five years and to pay a fine of Rs. 10,000/-; in default of payment of fine RI for two years, out of which an amount Rs. 9000/- was to be paid to the share of the widow of the deceased. Accused Ram Dass had been acquitted of all the charges leveled against him.

(3.) ACCUSED Rakesh Kumar has challenged this order of conviction and sentence vide crl. A. No. 576/2000. Dalel Singh had challenged the order of conviction and sentence vide crl. A. No. 671/2000.