DHARAMPAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) Since both the appeal (supra) as well as the criminal revision petition (supra) arise from a common verdict, made by the learned trial Judge concerned, hence both are amenable for a common verdict being made thereons.

(2.) Both the (supra) are directed against the impugned verdict, as made on 5/10/2005, upon Session Case bearing No. 04 of 1998/2005, by the learned Additional Sessions Judge, Rewari, wherethrough in respect of charges drawn against the accused qua offences punishable under Ss. 148, 302/149, 323/149 and under Sec. 506, thus the learned trial Judge concerned, proceeded to record a finding of conviction against accused- appellant Dharampal under Sec. 302 read with Sectgion 34 IPC. However, accused Mahabir, Raj Kumar, Dayanand and Krishan Kumar were acquitted of the charges framed against them.

(3.) Moreover, through a separate sentencing order dtd. 8/10/2005, the learned trial Judge concerned, sentenced convict-appellant Dharampal to undergo imprisonment for life for an offence punishable under Sec. 302 read with Sec. 34 IPC, besides also imposed upon the said convict- appellant sentence of fine, as comprised in a sum of Rs.2,000.00, and, in default of payment of fine amount, he sentenced the said appellant to undergo rigorous imprisonment for a period of six months.