CHATRA AND ANOTHER Vs. STATE OF HARYANA

JUDGEMENT

(1.) BY this common judgment, we shall be disposing of two Criminal Appeals bearing Nos. 612 -DB of 1999 filed by Appellants Chatra and Alamer and Criminal Appeal No. 5 -DB of 2000 filed by Appellants Suresh and Zile Singh, as they arise out of the same impugned judgment/order dated 10/11.11.1999 passed by Additional Sessions Judge -II, Jind.

(2.) THIS is an appeal against the judgment/order dated 10/11.11.1999 of the Additional Sessions Judge -II, Jind, whereby he convicted all the four Appellants under Sections 302, 307 and 328 of the Indian Penal Code and sentenced them to undergo rigorous imprisonment for life under Sections 302, 307 and 328 of the Indian Penal Code and sentenced them to undergo rigorous imprisonment for life under Section 302 of the Indian Penal Code and to pay a fine of Rs. 1,000/ - each. In default of payment of fine, they were directed to undergo rigorous imprisonment for a period of six months each. All the Appellants were sentenced to undergo rigorous imprisonment for seven years under Section 307 of the Indian Penal Code and to pay a fine of Rs. 200/ - each. In default of payment of fine, they were directed to undergo rigorous imprisonment for a period of one month each. All the substantive sentences were ordered to run concurrently.

(3.) STATEMENT of complainant Dharamvir was recorded on 6.12.1997 in General Hospital, Jind on the basis of which, formal FIR, Ex. PW -47/B, was recorded on 6.12.1997 at 9.30 a.m. Special Report was sent to the Sub -Divisional Judicial Magistrate, Jind on 6.12.1997 at 2.00 p.m.