SUBHASH Vs. STATE OF HARYANA

JUDGEMENT

(1.) This judgment will dispose of Criminal Appeal No. 96.SB of 1989 and Criminal Revision No. 258 of 1989 as both of them have arisen out of the common judgment and order dated February 8, 1989 passed by the Additional Sessions Judge, Hisar, vide which the appellants have been

(2.) convicted and sentenced as under:- <TAB> Convicted Sentence Awarded Under Section 304-B read with R.I. for 10 years Section 34 I.P.C. 498-A I.P.C. R.I. for 2 years 201 IPC R.I. for one year </TAB>

(3.) Thus substantive sentences of imprisonment awarded to the appellants were ordered to run concurrently. The co-accused of the appellants, i.e. Phul Kumar and Ram Chand, were, however, acquitted of the charge framed against them. The appellants have filed Crl.App. No. 96-SB of 1989 against their conviction and sentence, while Randhir Singh complainant has filed Crl.Rev.No. 258 of 1989 for the enhancement of the sentence awarded to the appellants and for payment of compensation to the tune of Rs. 1,50,000/- to the parents of deceased Vinod Kumari.