SUNIL AND ORS Vs. STATE OF HARYANA

JUDGEMENT

(1.) Appellants were convicted for an offence under Sections 307 read with Section 149 of the Indian Penal Code ('IPC' for short) and Sections 323/324 IPC read with Section 149 IPC by the Additional Sessions Judge (Fast Track Court) Bhiwani vide judgment dated 30.9.2004. Vide order of even date, they were sentenced to undergo rigorous imprisonment for a period of seven years and to pay a fine of Rs. 1000/- under Section 307 IPC read with Section 149 IPC each; to undergo simple imprisonment for a period of six months and to pay a fine of Rs. 100/- under Section 323 IPC read with Section 149 IPC each; to undergo rigorous imprisonment for a period of two years and to pay a fine of Rs. 300/- under Section 324 IPC read with Section 149 IPC each and to undergo rigorous imprisonment for a period of two years and to pay a fine of Rs. 200/- under Section 148 IPC each. All the sentences were ordered to run concurrently. Hence, the present appeals by the appellants.

(2.) The brief facts of the case, as noticed by the trial Court, read as under:

(3.) Learned Counsel for the appellants has not challenged the conviction of the appellants under Section 148 IPC and Sections 307, 323/324 IPC read with Section 149 IPC but has submitted that in view of the compromise effected between the parties, the sentence qua imprisonment of the appellants be reduced to already undergone by them. The appellants are facing criminal proceedings since the year 2001. Jaibir had suffered injuries in the alleged occurrence. Learned Counsel for the appellants has further submitted that the appellants and injured are the resident of the same village and with a view to live in peace, they have amicably settled the dispute.