KRISHAN LAL AND OTHERS Vs. STATE OF HARYANA

JUDGEMENT

(1.) The accused who were convicted for the offence under Section 307 read with Section 34 IPC and were sentenced to undergo R.I. for 5 years and to pay a fine of Rs. 5000/- each and in default of payment fine to undergo further period of 2 months and also under Section 323 read with Section 34 IPC and were sentenced to undergo R.I. for 3 months and to pay a fine of Rs. 500/- each and in default of payment fine to undergo further period of one week, have preferred the present appeal.

(2.) The brief case of the prosecution is as follows:-

(3.) PW9 Rishi Pal, PW13 Pardeep, PW14 Suresh Kumar and PW16 Sanjay, the eye witnesses in this case had supported the case of the prosecution.