DARIYA SINGH AND ANOTHER Vs. STATE OF HARYANA

JUDGEMENT

(1.) This shall dispose of two appeals, namely, Criminal Appeal No. 87-SB of 2001 and 83-SB of 2001 as they relate to the same incident.

(2.) The present appellants, Dariya Singh and Maha Singh, were tried by the court of the Additional Sessions Judge, Hisar, under Section 307 read with Section 34 IPC and Section 25/27 of the Arms Act on the allegation that on 15.12.1994, both of them armed with their respective guns fired and caused injuries to Hardei, Sukhdev, Roop Chand, Punam Chand, Jai Singh, Bharat Singh, Rajpal, Lal Chand, Ram Kumar, Pirthi, Ramesh Chand, Bhag Singh, Shanker, Sandokhi, Mangal Singh and Subhash.

(3.) The learned Additional Sessions Judge, Hisar, upon appreciation of evidence adduced on record, vide the impugned judgment and order dated 16/17.1.2001 convicted both the accused-appellants for an offence under Section 307/34 IPC and sentenced them to undergo rigorous imprisonment for five years and to pay a fine of Rs.2000/- each and in default of payment of fine, to further undergo imprisonment for three months each. The said judgment and order has been impugned by both the accused-appellants in Criminal Appeal No. 87-SB of 2001.