KARAMBIR SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The issue raised by the appellants in this appeal is whether conviction could be recorded solely on the statement of the approver if there is no corroboration to his statement.

(2.) The appellants were tried and convicted by Addl. Sessions Judge (I), Bhiwani, vide judgment of conviction dated 31.10.2008 and order of sentence dated 10.11.2008 in FIR No.48 dated 09.02.2004 registered for commission of offences punishable under Sections 307/34 IPC read with Section 120-B IPC at police station City Bhiwani and were sentenced to imprisonment mentioned herein below: Accused Offence Sentence Karambir U/s 307 IPC read with Section 120- B IPC Rigorous imprisonment for ten years. Dharambir @ Ballu U/s 307/34 IPC read with Section 120-B IPC Rigorous imprisonment for ten years along with a fine of Rs.1,000/-. In default of payment of fine to further undergo RI for one month.

(3.) As accused Karambir was already undergoing sentence of life imprisonment in FIR No.414 dated 06.11.2004, it was specifically ordered that the sentence awarded in this case would run concurrently with the previous sentence awarded vide judgment dated 22.02.2007 (Ex.PEE). Accused Karambir died on 18.02.2012 and his appeal was dismissed as it had abated.