STATE OF HARYANA Vs. SHAMSHER & OTHERS

JUDGEMENT

(1.) Accused Shamsher, Kuldeep, Hari Singh and Dalbir were convicted under Sections 148, 120-B and 302 read with Section 34 IPC. They have been sentenced as follows:- <FRM>JUDGEMENT_386_LAWS(P&H)12_2014_1.html</FRM>

(2.) Having handed down a sentence of death to the above four accused, the trial Court referred the death sentence imposed for confirmation by this Court.

(3.) The remaining accused, Inder Singh, Dhoop Singh, Ram Kumar, Manjeet, Vijay, Bimla, Santosh, Sunita, Neelam and Jagat Singh were convicted under Section 148 and 120-B IPC. They were sentenced by the trial Court as follows:- <FRM>JUDGEMENT_386_LAWS(P&H)12_2014_2.html</FRM>