DEVENDER SINGH AND OTHERS Vs. STATE OF HARYANA

JUDGEMENT

(1.) This judgment would dispose of Criminal Appeal No. 50- DB of 1997 (Devender Singh and others v. State of Haryana), Criminal Revision No. 290 of 1997 (Raghbir Singh v. Devender Singh and others) and Criminal Revision No. 528 of 1997 (Jai Pal v. State of Haryana and others).

(2.) Devender Singh, Suresh Singh and Shamsher sons of Lekhi Ram and Jai Bhagwan, Jai Pal and Jagbir Singh sons of Hardwari Lal have filed the appeal against the impugned judgment dated December 12, 1996 and sentence order dated December 17, 1996, passed by Sh. J.D. Chandna, the then Additional Sessions Judge, Bhiwani in case First Information Report No. 275 dated June 30, 1993, under Sections 302/323/324/326/147/148 read with Section 149 of the Indian Penal Code (hereinafter referred to as 'the Code') registered at Police Station Sadar, Charkhi Dadri.

(3.) The appellants were convicted under Section 302 read with Section 149 of the Code for the murder of Sajjan Singh son of Daryav Singh. They were also convicted under Section 148 of the Code for the offence of rioting and under Sections 323, 324 read with Section 149 of the Code for causing injuries to Daryav Singh and Gaje Singh. Each of the appellants was sentenced to undergo imprisonment for life and to pay fine of Rs. 1,000/- and in default of payment of fine to further undergo R.I. for two years under Section 302 read with Section 149 of the Code. Each of them was sentenced to undergo R.I. for one year under Section 148 of the Code. Further, each of them was sentenced to undergo R.I. for one year and to pay fine of Rs. 500/- and in default of payment of fine to further undergo R.I. for three months under Section 324 read with Section 149 of the Code and to undergo R.I. for six months under Section 323 read with Section 149 of the Code. All the substantive sentences were ordered to run concurrently.