PAPPU SINGH AND ORS Vs. STATE OF HARYANA

JUDGEMENT

(1.) CM is allowed. Compromise (Annexure A-1) is taken on record.

(2.) The present appeal has been preferred by eight persons namely Pappu Singh, Umed Singh, Dharam Pal, Bahadur Singh, Ballu, Raj Kumar, Ram Avtar Singh and Hari Singh. They were named as accused in case FIR No. 46 dated 01.02.1997 registered at Police Station Jatusana under Sections 323/324/325/326/307 IPC. The trial Court found that no offence under Section 307 IPC was made out. Appellant Hari Singh, Ballu, Ram Avtar and Raj Kumar were released on probation. It is stated that they have completed the period of probation. Pappu Singh, Umed Singh, Bahadur Singh and Dharampal were sentenced as under:

(3.) All the substantive sentences were ordered to run urrently.