JAGAT PAUL & PAPPU Vs. STATE OF HARYANA

JUDGEMENT

(1.) Criminal Appeal Nos. 193-DB of 1995 and 330-DB of 1995 emanate from the common judgment rendered by the Additional Sessions Judge, Sirsa convicting the appellants for offence punishable under Sections 302, 323 read with Sec. 34 of the Indian Penal Code and sentencing them to undergo life imprisonment and to pay a fine of Rs. 500.00 and in default of payment of fine to undergo further rigorous imprisonment for three months, for the offence under Sec. 302 read with Sec. 34 Indian Penal Code and to undergo six months rigorous imprisonment under Sec. 323 read with Sec. 34 Indian Penal Code The appellants did not feel satisfied with their conviction and sentence and have preferred these appeals which are being disposed off by this common judgment.

(2.) Shorn of unnecessary details the prosecution case is epitomised as under:-

(3.) Rana alias Ran Singh accused who is from the brotherhood of the complainant had a tiff with Om Parkash son of the complainant. That dispute was patched up with the intervention of Bhoop Singh Sarpanch.