JARNAIL Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS is an appeal against the judgment dated 16.11.1996 of the Additional Sessions Judge, Jagadhri, whereby he acquitted Bharat Bhushan @ Bharti son of Sardara and convicted Jarnail Singh son of Banarsi Dass under Section 302 of the Indian Penal Code and sentenced him to undergo rigorous imprisonment for life and to pay a fine of Rs. 1,000/ -. In default of payment of fine, he was ordered to undergo rigorous imprisonment for a period of six months. The imprisonment already undergone by the Appellant as an undertrial was ordered to set off towards the sentence awarded to him.

(2.) STATE has filed appeal No. 400 -DB -A of 1997 against the acquittal of Bharat Bhushan @ Bharti by the trial Court. As both these appeal Nos. 62 -DB of 1997 and 400 -DB -A of 1997 arise out of the same judgment dated 16.11.1996 passed by Additional Sessions Judge, Jagadhri, we will be disposing of both the appeals i.e. Criminal Appeal No. 62 -DB of 1997 and Criminal Appeal No. 400 -DB -A of 1997 in this order.

(3.) RUQA , Exhibit PC, along with the statement of complainant was sent to Police Station Farakpur, where a formal FIR, Exhibit PR, was recorded.