INDER SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Challenging the legality and correctness of the impugned judgment dtd. 8/10/2004 and order of sentence dtd. 12/10/2004, passed by the Court of Additional Sessions Judge, (II), Jind, whereby, the appellants have been convicted for commission of the offence punishable under Ss. 148/302/149, 307/149, 323/149 of IPC and Sec. 25 of Arms Act, the appellants have preferred the present appeal before this Court.

(2.) The FIR in the present case was registered on the basis of the statement (Ex.P.1)of Gurdev Singh son of Phagwa and the same has been reproduced below:-

(3.) After the registration of the FIR, usual investigation was conducted and after completion of investigation, challan under Ss. 302,307,323,34 of IPC and Sec. 25 of Arms Act was presented against the appellants and co-accused. During the course of trial, Dal Singh, co-accused had died and the trial proceedings had abated against him. Even, Rampal co-accused was ordered to be acquitted by the Trial Court and only the present three appellants were ordered to be convicted by the trial Court.