SAT PAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) By this judgment. I dispose of Crl. Appeal No. 106-SB-90 titled Sat Pal and others v. State of Haryana and Crl. Revision No. 875 of 1990 titled Pritam Singh v. Satpal and Ors. as in the opinion of this Court, both the matters can be disposed of by a common judgment.

(2.) Crl.Appeal No. 106-SB-90 has been directed against the judgment of conviction and order or sentence both dated 27.3.1990, passed by the Court of learned Sessions Judge, Ambala who convicted the appellants under Sections 148, 323 and 304 Part-I read with Section read with Section 149 of the Indian Penal Code and sentenced them to undergo R.I. for a period of one year and to pay a fine of Rs. 1000/- each for the offence under Section 148 of the Indian Penal Code. In default of payment of fine, each one of them was directed to undergo R.I. for six moths. They were sentenced to undergo R.I. for one year each and to pay a fine of Rs. 1,000/- each for committing the offence under Section 323 read with Section 149 of the Indian Penal Code and in default of payment of fine each one of them was directed to undergo R.I. for a period of six months. For the offence under Section 304 Part-I read with Section 149 IPC each one of the appellants was directed to undergo R.I., for a period of 7 years and also to pay a fine of Rs. 8000/- each. In default of payment of fine each one of them was called upon to undergo R.I. for one years. The learned trial Court also held that all the sentences awarded above shall run concurrently. The whole of the fine amount of Rs. 50,000/- or part recovered shall be paid in equal shares to the widow, parents if any and children of the deceased.

(3.) In the criminal revision, it has been prayed by Shri Pritam Singh that the sentence awarded to the appellants may be enhanced and the amount of compensation may also be enhanced for the benefit of the heirs of the deceased.