ANGURI AND ORS. Vs. THE STATE OF HARYANA

JUDGEMENT

(1.) Shri P.L. Goyal, Additional Sessions Judge, Sonepat, has forwarded the Murder Reference vide his letter No. 187 and 136-RK/l 1.4.1996, seeking confirmation of the death sentence awarded under Sec. 302 Penal Code to respondents, Smt. Anguri (aged 57 years), widow of Mehar Singh, Smt. Sheela (Aged about 22 years), wife of Mahabir, Mahabir (aged about 22 years), son of Mehar Singh and Raja and Rajesh (aged about 20 years) son of Mehar Singh, for committing murder of Sahab Singh (Aged 45 years), his wife-Daya Kaur (aged 40 years), their son Narinder (aged 19 years) and daughter-Suman (aged 9 years), in occurrence taking place on 9th May, 1991 at 5-00 p.m. in the fields of village Jagsi, Police station Gohana, in the district of Sonepat.

(2.) Apart from these respondents, Bala (aged about 24 years), daughter of Mehar Singh, was also convicted for committing the aforesaid murders, but she was not awarded the capital punishment due to an infant child, whom she was feeding at the time of pronouncement of the sentence and instead she was awarded imprisonment for life on four the said four counts murders, with fine of Rs.2,000.00 and in default of payment of fine to suffer further R.I. for one year.

(3.) The aforesaid respondents, Smt. Anguri, Smt. Shecla, Mahabir and Raja @ Rajesh as also the aforesaid convict. Smt. Bala, filed Criminal Appeal No.141-DB/1996 against their conviction and sentence awarded by the learned Additional Sessions Judge, Sonepat. The aforesaid accused (five in number) were also convicted under Sec. 148 Penal Code for committing rioting and were awarded one year RI each thereunder. They were also convicted under Sec. 323 Penal Code and sentenced to suffer six months RI each. The substantive sentences of appellant Smt. Bala were ordered to run concurrently, while the substantive sentences awarded to the other appellants, namely Anguri, Sheela, Mahabir and Raja @ Rajesh were ordered to kept suspended, awaiting the confirmation of the death sentence awarded to them, by this Court. The Murder Reference and the Criminal Appeal are, thus, being disposed of by this judgment,a s they arise out of the same judgment and involve common discussion of facts and law.