RAJ SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Raj Singh, Bije Singh, Ishwar Singh, Ram Sarup, Dharambir and Raj Kumar were found guilty of the murder of Sube Singh and causing injuries to Ram Kishan, Risal Singh, Chhote Lal and Ramesh and also of committing the offence of rioting and at that time Raj Singh was armed with a farsi, Ishwar Singh with jaili and Ram Sarup, Raj Kumar, Bije and Dharambir a lithi each, by Additional Sessions Judge, Sonepat and they were convicted and sentenced as under :-

(2.) All the substantive sentences were, however, ordered to run concurrently.

(3.) Feeling aggrieved against their conviction and sentences, Bije Singh, Ishwar Singh and Raj Kumar appellants have filed Criminal Appeal No. 184-DB-1991 whereas Raj Singh, Ram Sarup and Dharmbir filed Criminal Appeal No. 185-DB-1991. (Ram Sarup had died during the pendency of the appeal, therefore, Appeal No. 185-DB-1991 stands abated except the sentence of fine. Since these appeals have arisen out of one single judgment of the learned trial Court, both of them are proposed to be disposed of through this single judgment.