SHIV PARSHAD Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present appeal has been filed by Shiv Parshad, Daya Parshad, Hari Parshad, Karan Singh and three ladies, namely Savita, Parbhati and Anita. Shiv Parshad, Daya Parshad and Hari Parshad are sons of Hukam Chand, whereas Parbhati is wife of Hukam Chand. Karan Singh and Savita are husband and wife. They were nominated as accused in case FIR No. 258 dated 24.9.1996 registered at Police Station Dharuhera, under Sections 148, 149, 436 and 450 IPC. They were tried in the above said FIR and were convicted by the Court of Additional Sessions Judge, Rewari, for the offence under Sections 436 and 450 read with Sections 149 IPC and 148 IPC.

(2.) Shiv Parshad, Hari Parshad, Daya Parshad and Karan Singh were sentenced to undergo rigorous imprisonment for a period of three years and six months each and to pay a fine of Rs.200/- each for offence under Section 436 read with Section 149 IPC. They were also sentenced to undergo rigorous imprisonment for three years and six months each and to pay a fine of Rs.200/- each for the offence under Section 450 read with Section 149 IPC. In default of payment of fine, they were sentenced to undergo rigorous imprisonment for two months each on both the counts. They were also sentenced to undergo rigorous imprisonment for one year each for offence under Section 148 IPC. All the sentences were ordered to run concurrently.

(3.) However, Parbhati who was aged 70 years and two other ladies Savita and Anita who were aged 30 years and 20 years, respectively, were sentenced to undergo rigorous imprisonment for two years and six months each and to pay a fine of Rs.200/- each for offence under Section 436 read with Section 149 IPC. In default of payment of fine, to further undergo simple imprisonment for two months each. They were also sentenced to undergo rigorous imprisonment for two years and six months each and to pay a fine of Rs.200/- each for offence under Section 450 read with Section 149 IPC. In default of payment of fine, to further undergo simple imprisonment for two months each. They were also sentenced to undergo rigorous imprisonment for one year each for offence under Section 148 IPC. All the sentences were ordered to run concurrently.