RAM CHANDER Vs. STATE OF HARYANA

JUDGEMENT

(1.) By this common judgment, Criminal Appeal No. 873-B of 1997 titled as "Ram Chander and Others v. State of Haryana" and Criminal Revision No. 302of 1998 titled as "Smt. Bimla v. Ram Chander and Others" shall be decided together.

(2.) Ram Chander son of Lalman, Mahabir Parshad son of Ram Singh, Raj Kumar alias Jhhabhu son of Rati Ram, Kanwar Sain son of Lalman, Rama Nand son of Rati Ram, and Chandi Ram alias Chandji son of Kundan were named as accused in case FIR No. 99 dated 8.5.1993, registered at Police Station Tosham, under Sections 147, 148, 323, 325, 326, 307 and 302 read with Section 149 IPC and Section 27 of the Arms Act.

(3.) Trial Court acquitted Mahabir Parshad, Raj Kumar alias Jhhabhu and Chandi Ram alias Chandji. Their co-accused Satbir had died during the pendency of trial.