KALE ALIAS KULDEEP Vs. STATE OF HARYANA

JUDGEMENT

(1.) Vide this judgment we shall be disposing of Criminal Appeal No. 521DB/1998 filed by Kale @ Kuldeep & five others and Criminal Appeal No. 549DBA of 2005 filed by the State of Haryana against Umed Singh and two others as both are arising out of one and the same impugned judgment passed by learned Additional Sessions Judge, Gurgaon dated 30- 10-1998.

(2.) Kale alias Kuldeep (to be referred to as Kale) and Parkash alias Braham Parkash (to be referred to as Parkash) appellants in Appeal No. 521 have been convicted under Sections 302 read with Section 34 IPC, 325 read with Section 34 IPC and 323 read with Section 34 IPC. They are sentenced as under: Under Section 302 read with Section 34 IPC Imprisonment for life and to pay a fine of Rs. 1,000/-, in default thereof to further undergo RI for six months. Section 325 read with Section 34 IPC RI for three years each and to pay a fine of Rs. 300/- each, in default thereof to undergo further RI for two months. Section 323 read with Section 34 IPC RI for six months.

(3.) Umed Singh, Raghunath, Naresh and Smt. Mukat Lado (to be referred to as Lado) have been convicted under Sections 323 read with Section 34 IPC. Naresh has been released on probation whereas the remaining three accused/appellants have been sentenced as under: Section 323 IPC read with Section 34 IPC RI for six months each.