JAI PAL AND OTHERS Vs. STATE OF HARYANA

JUDGEMENT

(1.) By this judgment, two petitions bearing Criminal Revision No.1999 of 2006 and Criminal Revision No.171 of 2007 shall be disposed of as both the revision petitions have arisen out of the same judgment of conviction and order of sentence. However, for the sake of convenience, the facts are being derived from Criminal Revision No.1999 of 2006.

(2.) Briefly, the facts as per the prosecution version are that FIR No.78 dated 05.06.1992 was registered under Sections 323, 324, 326 IPC read with Section 34 IPC at Police Station Pundri against four accused, namely, Jai Pal, Vinod Kumar, Kuldeep Kumar and Om Parkash. All the four accused faced trial for said offences and ultimately, they were convicted and sentenced by the trial Court vide judgment dated 24/25.09.2002.

(3.) The detail of conviction and sentence awarded to the above said four accused is as under :- <FRM>JUDGEMENT_439_LAWS(P&H)10_2015_1.html</FRM>