AMRIK SINGH Vs. PUNJAB AND HARYANA HIGH COURT

JUDGEMENT

(1.) Amrik Singh son of Pahla Singh and Rajwant Singh son of Sardara Singh, residents of Village Bohra, District Hisar, preferred this revision to impugn the judgment dated 25.1.2003 rendered by Additional Sessions Judge (I), Rohtak. By the said judgment, judgment dated 2.2.2001 and order of sentence dated 5.2.2001 passed by CJM, Rohtak, was upheld.

(2.) Vide judgment dated 2.2.2001 and order of sentence dated 5.2.2001, petitioners were convicted under Sections 193 and 196 IPC and were sentenced to undergo RI for seven years and to pay a fine of Rs. 1250/-, in default of payment of fine, to further undergo imprisonment for six months, each under Sections 193 and 196 IPC, respectively. However, both the sentences were ordered to run concurrently.

(3.) Prosecution story in brief is that FIR No. 125 dated 19.2.1988 was registered in view of the statement of Amrik Singh on the allegation that on 18.2.1988 at about 9.00 PM, Balbir Singh was murdered by Satish Kumar @ Chhanga and Ishwar Dayal @ Bittu in the presence of Amrik Singh, Rajwant Singh, Lachhman Dass and Smt. Satya wife of Balbir Singh.