RISHI PAL AND ORS. Vs. STATE OF HARYANA

JUDGEMENT

(1.) Challenge in the present criminal appeal is to the judgment dated 18.5.2015, passed by learned Additional Sessions Judge, Palwal, whereby the appellants, namely, Rishi Pal son of Ramphal, Gulbir @ Gulli son of Azad Singh, and Kartar son of Bir Singh, were held guilty for the offences punishable under Ss. 307 and 506, IPC, and each one of them was ordered to undergo the following sentences: -

(2.) Both the sentences were ordered to run concurrently. It was further ordered that out of the entire amount of fine, rupees one lac would be paid to the injured, Jogender, as compensation, under Sec. 357, Cr.P.C.

(3.) Vide criminal miscellaneous application bearing No. CRM -30339 -2015, the appellants have produced the compromise, dated 7.9.2015 (Annexure P -1), the same is taken on record.