RAM SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) This judgment shall dispose of Crl. Appeal No. 701-DB of 2002 and Crl. Revision No. 2266 of 2002, as both have arisen out of the same judgment. For reference, facts are taken from Criminal Appeal No. 701-DB of 2002.

(2.) Inter se rivalry between the parties was allegedly the cause for the accused to brutally murder Mahabir @ Tunda, which led to the prosecution of accused-appellants Ram Singh, Ranbir Singh and Virender alias Kala (hereinafter referred to as the accused), who vide judgment dated 08.08.2002, were ultimately convicted and sentenced to undergo rigorous imprisonment for life and to pay a fine of Rs. 2000/- each, under Section 302 read with Section 34 of Indian Penal Code (hereinafter referred to as the IPC).

(3.) Ram Singh and Virender alias Kala have expired. Therefore, the appeal qua them stands abated and the same survives only qua accused Ranbir.