SHAMSHER SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Shamsher Singh appellant has directed the present Criminal Appeal No.36-SB of 2001 against the judgment dated 19 th December, 2000 rendered by the Court of Additional Sessions Judge, Rewari whereby he was found guilty of offence under Section 304 Part II IPC and vide a separate order dated 21 st December, 2000, he was sentenced to undergo RI for 7 years and to pay a fine of Rs.2,000/- and in default of payment of fine, to undergo further RI for six months.

(2.) Raje Ram, Om Pal and Anil son of Raje Ram were named as co-accused with the appellant Shamsher Singh. However, the trial court has acquitted Raje Ram and Om Pal whereas Anil was sent for trial to the Juvenile Justice Board.

(3.) Criminal Revision No.645 of 2001 has been preferred by Smt. Sabo PW1 aggrieved against the acquittal of Raje Ram and Om Pal and acquittal of Shamsher Singh for offence under Section 302 IPC. It is further prayed that acquittal of Shamsher Singh for offence under Section 302 IPC be set aside, and he be convicted for that offence and thereafter sentence of fine should be enhanced and same be paid to her as compensation.