BHATERI DEVI Vs. STATE OF HARYANA

JUDGEMENT

(1.) This order shall dispose of two appeals i.e. Cri. A. No. 1527-SB of 2007 and Cri. A. No. 1074-SB of 2007 as both have arisen out of the common judgment/order dated 14/16-5-2007 passed by the learned Additional Sessions Judge (II), Jind (hereinafter referred as "Trial Court"). However, the facts are being taken from Cri. A. No. 1527-SB of 2007.

(2.) The present appeals have been filed against the judgment/order dated 14/16-5-2007 passed by the learned Trial Court whereby the accused-Appellants were convicted under Section 304-B read with Section 34 of the Indian Penal Code. Accused-Appellant Shyam Lal was sentenced to undergo rigorous imprisonment for a period of ten years and accused-Appellants Bhateri, Inder, Bhan Singh and Sushil were sentenced to undergo rigorous imprisonment for a period of seven years each.

(3.) The case of the prosecution, as summed up in para 2 of the judgment of learned trial Court, is that: