STATE OF HARYANA Vs. ISHWAR SINGH

JUDGEMENT

(1.) Since common questions of law and facts are involved in these appeals, i.e. CRA-D-292-DB and CRA-D-234-DB of 2004, therefore, these are taken up together and being disposed of by a common judgment.

(2.) These appeals are instituted against judgment dated 18.12.2003 and order dated 24.12.2003, rendered by learned Sessions Judge, Hisar, in Sessions Case/Trial No. 45 of 1999. Ishwar Singh and Satta alias Satte along with co-accused Nihal Singh, Krishna and Sushma Rani were charged with and tried for the offences punishable under Sections 302/307/201/120-B IPC and Section 25 of the Arms Act.

(3.) Ishwar Singh and Satta alias Satte were convicted and sentenced to undergo imprisonment for life and to pay fine of Rs. 2,000/- each and in default of payment of fine to further undergo rigorous imprisonment for a period of three months under Section 302 IPC. They were also convicted and sentenced to undergo rigorous imprisonment for a period of five years and to pay fine of Rs. 1,000/- each and in default of payment of fine to further undergo rigorous imprisonment for a period of one month for the offence punishable under Section 307 IPC. They were also convicted and sentenced to undergo rigorous imprisonment for a period of two years and to pay fine of Rs. 500/- each and in default of payment of fine to further undergo rigorous imprisonment for a period of one month for the offence punishable under Section 201 IPC. Co-accused Nihal Singh was convicted and sentenced to undergo rigorous imprisonment for a period of two years on each count. Co-accused Krishna and Sushma Rani were acquitted of the charge framed against them. All the substantive sentences were ordered to run concurrently.