INDER PAL AND OTHERS Vs. STATE OF HARYANA

JUDGEMENT

(1.) This order will dispose of three Criminal Appeal bearing Nos. CRA No.D-467-DB of 2008, CRA No.D-536-DB of 2008, CRA No.D-586 -DB of 2008 and CRM No.A-437-MA of 2008. To dictate order, facts are being mentioned from CRA No.467-DB of 2008.

(2.) In FIR No.236 dated 31.7.2004, besides the eight appellants in the above three appeals, 11 more persons were arrayed as accused. One died during trial and ten were acquitted vide the impugned judgment dated 14.6.2008. Vide the above judgment and order, all the eight accused, in the above three appeals were convicted for committing murder of Bassi Bai and Sadhu Ram on 31.7.2004. They were further convicted for an attempt to cause death of 13 persons, including PW12 and PW13, namely, Shera Ram and Birda Ram by causing them fire arm injuries. All the appellants were convicted for commission of offences under Sections 148, 302, 307 read with Section 149 IPC. Appellant Paramjit Singh @ Tanny and Soni Ram were further convicted for violation of the provisions of Section 25 of the Arms Act, 1959, for having in their possession, without licence, one country made pistol of .315 bore and one live cartridge each. Appellant Shingara Ram was also convicted under Section 25 of the Arms Act for having in his possession one country made pistol of .12 bore. Appellant Malkiat Singh was acquitted of charge framed against him under the Arms Act.

(3.) Vide order of the even date, following sentence was awarded to them:- <FRM>JUDGEMENT_702_LAWS(P&H)1_2012(1).html</FRM>