SAT PARKASH Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS order shall dispose of the aforesaid two appeals. Since both the appeals have arisen out of a common judgment, they are being disposed of by this common order.

(2.) CRA -S -904 -SB -1999 has been filed against the conviction of appellant Sat Parkash under Section 376 IPC who was sentenced to undergo rigorous imprisonment for a period of 10 years together with a fine of Rs. 1000/ - whereas CRA -S -880 -SB -1999 has been filed against the conviction of appellants Raghubir, Lakhi Ram, Balbir and Kartar under Sections 323/323 IPC read with Section 34 IPC who were sentenced to undergo rigorous imprisonment for a period of three years under Section 325 IPC together with a fine of Rs. 500/ - and for a period of six months for the commission of offence under Section 323 IPC. It is pertinent to mention here that during the pendency of the appeal, appellant Lakhi Ram has died and appeal stands abated against him.

(3.) APPEAL filed by appellant Sat Parkash viz. CRA -S -904 -SB - 1999 against his conviction under Section 376 IPC is taken up first for discussion.