CHANDO AND ORS Vs. STATE OF HARYANA

JUDGEMENT

(1.) Application is allowed and Jamabandi (Annexure A-1) is taken on record.

(2.) Present appeal has been filed by Chando, Kokal alias Gokal and Ram Kishan. Ram Kishan and Chando were son and daughter-in-law of Gokal. The appellants were named as accused in case FIR No. 153 dated 31.07.1999 registered at Police Station Bawal under Sections. 323/324/325/506/307/34 IPC. The Court of Additional Sessions Judge, Rewari, vide its judgment dated 14th December, 2002, held the appellant Ram Kishan guilty of an offence punishable under Sections 307, 325, 323 IPC and Section 324 read with Section 34 IPC. Appellant Kokal alias Gokal was held guilty of an offence punishable under Section 324 IPC substantively whereas under Sections 307, 323 and 325 IPC he was convicted with an aid of Section 34 IPC. Appellant Chando was found guilty for offence punishable under Sections 323, 324, 325, 307 read with Section 34 IPC. After holding all the appellants guilty, the trial Court vide a separate order dated 16th December, 2002 sentenced them as under: S. Name under Section Sentence Fine In default No. 1. Ram Kishan 307 IPC 7 years R.I. 1000/- Six months (convict) 325 IPC 5 years R.I. 1000/- Four months 324 IPC 2 years R.I. 500/- Three r.w. 34 IPC months 323 IPC 6 months R.I. 500/- One month 2. Kokal 307 IPC 3 years R.I. 1000/- Six months (convict) r.w. 34 IPC 325 IPC 3 years R.I. 1000/- Six months r.w. 34 IPC 324 IPC 3 years R.I. 1000/- Six months 323 IPC 6 months R.I. r.w. 34 IPC 3. Chando 307 IPC 2 years R.I. 1000/- Three (convict) r.w. 34 IPC months 325 IPC 2 years R.I. 500/- Three r.w. 34 IPC months 324 IPC 1 year R.I. 500/- Two months r.w. 34 IPC 323 IPC 3 months r.w. 34 IPC

(3.) All the substantive sentences on all the three appellants were ordered to run concurrently.