NAGINA Vs. STATE OF HARYANA

JUDGEMENT

(1.) NAGINA son of Raja Ram, Jagdish son of Sohan Lal and Subhash son of Bhagirath stand convicted by learned Additional Sessions Judge, Hissar vide judgment dated 16.5.89/17.5.1989 under section 392 IPC, Nagina and Jagdish under section 307 IPC whereas Subhash has been convicted under section 307 read with section 34 IPC. Nagina and Jagdish appellants have been further convicted under section 27 of the Arms Act as well. They have been sentence as under :-

(2.) KIDAR Nath is the complainment and on his report Ex. PG, formal FIR Ex. PG/1 was recorded by the concerned police.

(3.) AFTER the committal proceedings, the trial court charged all the three appellants under section 392 IPC. Jagdish and Nagina appellants were also charged under Section 307 IPC whereas Subhash was charged under section 307 read with section 34 IPC. Nagina and Jagdish appellants were also charged under Section 27 of the Arms Act.