SUNDER Vs. STATE OF HARYANA

JUDGEMENT

(1.) The recovery of fine has been stayed vide order dated 27.04.2015. Notice was issued regarding recovery of compensation.

(2.) The applicants/appellants by way of the present criminal miscellaneous application seek stay of recovery of compensation during pendency of the appeal.

(3.) The applicants/appellants have been convicted vide order dated 26.02.2015 by the learned Additional Sessions Judge, Rohtak for the offences punishable under Sections 148, 302 and 307 read with Sec. 149 of the Indian Penal Code ('IPC'-for short). By a separate order passed by the learned Additional Sessions Judge on 27.02.2015, they have been sentenced to undergo life imprisonment; besides, pay a fine of Rs. 10,000.00 each and in default thereof undergo imprisonment for six months for the offence under Sec. 302 read with Sec. 149 Penal Code. They have also been sentenced for two years rigorous imprisonment; besides, pay a fine of Rs. 1000.00 each and in default thereof undergo simple imprisonment for one month for the offence under Sec. 148 Penal Code. They have further been sentenced for seven years rigorous imprisonment; besides, pay a fine of Rs. 4000.00 each and in default thereof undergo simple imprisonment for three months for the offence under Sec. 307 read with Sec. 149 Penal Code. All the sentences have been ordered to run concurrently. Besides, in terms of Sec. 357 of the Code of Criminal Procedure ('Cr.P.C.'- for short), they have been directed to pay compensation of Rs. 50,000.00 each to the legal heirs of deceased Anil @ Bablu @ Manji and Kala @ Kailash. The said amount had been ordered to be recovered from the person and property of the convicts. Necessary recovery warrants have been ordered to be sent to the Collector concerned.