MONU Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS appeal has been filed by Monu complainant son of Balwan Singh against the judgment and order dated 03.12.2014 passed by the learned Additional Sessions Judge, Hisar whereby Harpal alias Hokkad (respondent No.2) has been held guilty and convicted for the offence under Section 302 Indian Penal Code (IPC - for short) and sentenced to undergo imprisonment for life; besides, pay a fine of Rs.5000/ - and in default thereof to undergo further rigorous imprisonment for a period of three years.

(2.) IN the appeal it is prayed that respondent No.2 be summoned and punished by enhancing the fine that has been imposed; besides, compensation be granted to the legal heirs of the deceased Sajjan Kumar.

(3.) ON the last date of hearing none had appeared for the appellant and the following order was passed: -