STATE OF HARYANA Vs. PURAN

JUDGEMENT

(1.) This order shall dispose of Criminal Appeal No.677-DB of 2011, Criminal Appeal No.2508-SB of 2010 and Criminal Appeal No.2670- SB of 2010.

(2.) Vide judgement of conviction dated 06.10.2010 and order of sentence dated 07.10.2010, all the appellants in Criminal Appeal No.2670- SB of 2010 namely Rohtash, Pappu, Puran, Hari Ram & Leela Ram have been convicted for the offences punishable under Sections 323, 324, 325 read with 149 IPC and sentenced to undergo rigorous imprisonment for a period of three years each and to pay a fine of Rs.3000/- each for an offence under Section 325/149 IPC; to undergo rigorous imprisonment for a period of two years each and to pay a fine of Rs.2000/- each for an offence under Section 324/149 IPC; to undergo rigorous imprisonment for a period of one year each and to pay a fine of Rs.1000/- each and for an offence under Section 323/149 IPC. However, appellants namely Rohtash and Pappu have also been convicted for an offfence punishable under Section 307 IPC read with Section 34 IPC and sentenced to undergo rigorous imprisonment for 10 years each and to pay a fine of Rs.5000/- each. Separate punishments were also contemplated in case of default of payment of fine.

(3.) The State is in appeal bearing Criminal Appeal No.677-DB of 2011 against the judgement and order of sentence of the learned trial Court dated 06/07.10.2010 whereby Puran, Hari Ram and Leela Ram were acquitted of the offence punishable under Section 307 IPC.