GULAB SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) This judgment shall dispose of Criminal Appeal No. D- 584-DB of 2008, filed by appellant Gulab Singh and Criminal Appeal No. D-655-DB of 2008, filed by appellant Dharmbir as these arise out of the same judgment dated 30.07.2008 and order ofCriminal sentence dated 31.07.2008 passed by the Sessions Judge, Jind vide which appellant-accused Gulab Singh has been convicted under Section 120-B IPC and also under Section 302 read with Section 120-B IPC and sentenced to undergo imprisonment for life and to pay a fine of Rs. 10,000/- on each count and in default of payment of fine to further undergo rigorous imprisonment for one year each.

(2.) Appellant-accused Dharambir has been convicted under Section 302 and also under Section 120-B IPC and sentenced to undergo imprisonment for life and to pay a fine of Rs. 10,000/- on each count and in default of payment of fine to further undergo rigorous imprisonment for one year each. However, sentences awarded to the appellants-accused were ordered to run concurrently.

(3.) Prosecution case in brief is that on 11.09.2007 when the police party headed by Sub Inspector Suresh Kumar, SHO, Police Station Julana, was on patrolling, one Rajpati wife of Ram Chander came there and got recorded her statement at 9:30 a. m. She stated that her elder son Sanjay runs a shop of barber in the room constructed in the plot, situated on the road of the village. Her house adjoins the house of accused Gulab Son of Ram Kishan Dhanak.