ZILE RAM Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present appeal has been filed by six persons, namely Zile Ram, Sumer, Dheeraj, Lila Ram, Hans Raj, sons of Dulli, and their father Dulli son of Kundan Lal. They were named as accused in case FIR No. 9 dated 10.1.1993 registered at Police Station Hoshiarpur, under Sections 148, 149, 323, and 302 IPC.

(2.) Appellant Zile Ram was acquitted for the offence under Section 302 IPC. He was convicted and sentenced under Section 304 Part-I IPC to undergo rigorous imprisonment for seven years and to pay a fine of Rs.5,000/-. In default of payment of fine, to further undergo rigorous imprisonment for six months. Trial Court had also acquitted the accused for offence under Section 148 IPC and had not applied Section 149 IPC. Appellants, Sumer, Dheeraj, Lila Ram alias Liley, Hans Raj and Dulli were convicted and sentenced for offence under Section 323 IPC to undergo rigorous imprisonment for three months each, vide judgment and order dated 30.8.1997/4.9.1997 by the Court of Additional Sessions Judge (II), Faridabad.

(3.) Office has reported that during the pendency of appeal, appellant Lila Ram has expired. His death certificate was taken on record by this Court on 20.2.2007.