MANSHA RAM AND OTHERS Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS appeal has been filed by Appellants Mansha Ram, Sat Pal, Prithvi, Mewa Singh, Mohinder, Isham, Rohtash, Aman Kumar and Sultan against the judgment/Order dated 29/30.10.1996 passed by the learned Additional Sessions Judge, Kaithal vide which they were convicted and sentenced to undergo R.I. for one year each under Section 148 IPC. They were further directed to undergo imprisonment for life under Sections 302/149 and to pay a fine of Rs. 2,000/ - each and in default of payment of fine, to further undergo R.I. for six months each. However, both the sentences were ordered to run concurrently.

(2.) THE complainant has also filed Criminal Revision No. 35 of 1997 for enhancement of the sentence from life to death punishment and also for enhancement of compensation. Since, both the cases have arisen out of the same judgment and order passed by learned Addl. Sessions Judge, Kaithal, those are being disposed of by this common judgment.

(3.) AFTER completion of investigation, challans against the accused were presented in the Court under Sections 302/148/149 IPC. The case was committed to the Court to Sessions being triable by the said Court.