CHANDER PAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) CHANDER Pal and four other persons were prosecuted. The trial Court has found that Chander Pal is guilty of the offence punishable under Section 302 IPC. Rajinder has also been convicted under Section 302 read with Section 34 IPC. The remaining three accused viz. Dharmabir, Dharam Singh and Kewal Ram have been acquitted. Both the accused have been sentenced to undergo rigorous imprisonment for life and to pay a fine of Rs. 500/-. In default, they have been sentenced to undergo further rigorous imprisonment for six months.

(2.) AGGRIEVED by the order of the trial court, the two accused have filed these two appeals. The complainant-Bhim Sen has filed the Criminal Revision with the prayer that the sentence of life imprisonment awarded to the two persons be enhanced to capital punishment. He also prays that the three persons who have been acquitted, be held guilty and convicted under Section 302 read with Section 34 IPC.

(3.) ON July 31, 1992, Ravinder Kumar was playing Ludo at the shop of Rajinder Kumar (one of the appellants) alongwith Rajinder Kumar, Chander Pal Singh and Dolly alias Sanjiv. There was an exchange of hot words and blows. Dolly had tried to separate them but Chander Pal Singh had continued to give beating. On this Ravinder Kumar had also given a slap to Chander Pal Singh. However, they were separated. On reaching home, Ravinder had narrated the incident. However, no report was lodged as it was considered to be a small matter.