SAT PAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) SATPAL , Dalbir Singh, Balwan sons of Udey Singh and Smt. Natho Devi, wife of Udey Singh were booked in a case bearing FIR No. 228 dated 17.12.1991, under Sections 323, 307, 325 read with Section 34 IPC registered at police station Kalayat (District Kaithal). Vide judgment dated 4/6.5.1996 of learned Additional Sessions Judge, Kaithal, they stand convicted under Sections 452, 323/34 and 308/34 IPC. Except Satpal appellant, who has been sentenced to undergo RI for 4 years under Section 308 IPC, the other three appellants have been sentenced to undergo RI for two years only under this count. However, the sentence of fine (Rs. 1,000/-) is same with regard to all the four appellants. For the offence under Section 452 IPC, all the appellants have been sentenced to undergo RI for two years and to pay fine of Rs. 1,000/- each, in default to suffer further RI for six months. For the offence under Section 323 IPC, all the appellants have been sentenced to undergo RI for six months and to pay a fine of Rs. 200/- each, in default whereof to suffer further RI for one month.

(2.) SINCE all the appellants were on bail except Satpal, who was sentenced to undergo RI for four years, the remaining three appellants got interim bail from the trial Court. Their interim bail was ultimately confirmed by this Court at the time of admission of the appeal. Subsequently, the substantive sentence of Satpal was also suspended after he remained in custody for another two months after suffering conviction.

(3.) DURING pendency of the instant appeal, both the sides entered into a compromise. An application (Crl. Misc. No. 7248 of 2005) has been moved today for placing on record the compromise dated 19.1.2005. The said compromise is signed by Gopal and Miya Singh injured as also by all the appellants. Both the sides have been identified by their respective counsel.