STATE OF HARYANA Vs. KRISHAN

JUDGEMENT

(1.) KRISHAN , Ranjit and their father Balbir have filed Criminal Appeal No. 339-DB of 2005 for challenging the conviction and sentence recorded against them by the Additional Sessions Judge, Sonepat on 11/12.4.2005. Since the death sentences have been awarded to all the three appellants, this Court has also received from the trial Court, Murder Reference No. 5 of 2005 for seeking confirmation of the sentences.

(2.) THE widow of Mohinder, one of the deceased, has filed Criminal Revision No. 904 of 2005 seeking enhancement of fine and payment of compensation under Section 357 Cr. P.C.

(3.) ON completion of the investigation, the details whereof need not be spelt out by us at this stage, a challan was put in the Court of Illaqa Magistrate, who committed the case to the Court of Sessions as the offences were exclusively triable by it. On going through the papers sent up with the challan, the Sessions Judge, had framed the following charges against the appellants :-