BALJIT AND ANOTHER Vs. STATE OF HARYANA

JUDGEMENT

(1.) This judgment shall dispose of two connected Criminal Appeal Nos. D-828-DB of 2002 filed by Baljit and Ashok and D-843- DB of 2002 filed by Rajinder and Criminal Revision No. 168 of 2003 filed by the petitioner.

(2.) The appellants have preferred the aforesaid appeals against the judgment dated 28.09.2002, passed by Addl. Sessions Judge (Ad-hoc), Hisar, convicting and sentencing them to undergo rigorous imprisonment for life and to pay a fine of Rs. 500/- each under Section 302 read with Section 34 IPC and rigorous imprisonment for a period of seven years under Section 449 IPC.

(3.) Criminal Revision No. 168 of 2003 has been filed by the petitioner against the aforesaid judgment whereby accused Suberu, Chandi Rajesh Sanjay, and Suba have been acquitted.