SATPAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) BY this judgment, I shall be disposing of two appeals viz. Criminal Appeal No. 21-SB of 1995 (Satpal and 6 others v. State of Haryana) and Criminal Appeal No. 76-SB of 1995 (Vikram Prasad and 4 others v. State of Haryana) as both these appeals arise out of one and the same judgment dated 19/20.12.1994 of learned Additional Sessions Judge, Jagadhri. The conviction and sentence awarded to the appellants in both the appeals is as under : Vikram, Pritam Gajinder, Satpal & Jagdish U/s 367/149 RI for 6 years and to pay a fine of Rs. 2000/-, in default of payment of fine to undergo further RI for 3 months. U/s 325/149 RI for 4 years and to pay a fine of Rs. 2000/-, in default of payment of fine to undergo further RI for 3 months. Satpal, Sita Ram, Chandrika Parshad, Rama Nand, Ram Komal, Surinder Mishra and Sobhi Parshad. U/s 452/149 RI for 4 years and to pay a fine of Rs. 2000/-, in default of payment of fine to further undergo RI for 3 months. U/s 325/149 RI for 4 years and to pay a fine of Rs. 2000/-, in default of payment of fine to undergo further RI for 3 months. U/s 427/149 IPC RI for one year U/s 323/149 IPC RI for one year U/s 148/149 IPC RI for one year

(2.) HOWEVER , all the substantive sentences have been ordered to run concurrently.

(3.) IN Criminal Appeal No. 76-SB of 1995, Pritam Singh appellant has died during pendency of the appeal, as informed by learned counsel for the appellants and not disputed by the learned State counsel. As such appeal qua Pritam Singh stands abated.