JAWALA SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS appeal is directed against the sentence and conviction order passed by learned Additional Sessions Judge, Sirsa in Sessions trial No. 11 of 1988 on 17.8.1989, by which the five appellants have been convicted for the offence under Sections 326, 324, 323 IPC read with Sections 149, 148 IPC and sentenced to undergo rigorous imprisonment for a period of 3 years and to pay a fine of Rs. 600/- each for the offence under Section 326 IPC read with Section 149 IPC, R.I. for a period of one year and to pay a fine of Rs. 200/- each for the offence under Section 324 IPC read with Section 149 IPC and R.I. for six months and to pay a fine of Rs. 100/- each for the offence under Section 323 IPC read with Section 149 IPC and R.I. for a period of one year and to pay a fine of Rs. 200/- each for the offence under Section 148 IPC.

(2.) THE appellants and the complainants filed an application to dispose of the appeal in view of the compromise effected between them. Since the offence under Section 326 IPC is not compoundable even with the permission of the court, I had gone through the record and grounds of appeal.

(3.) AGGRIEVED by the said conviction and sentence, the accused preferred this appeal.