RAJ KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) Raju alias Raj Kumar was charged under Sections 302, 307/34, I.P.C. and under Section 27 of the Arms Act, Har Chand was charged under Section 302 read with Section 34, Section 307 read with Section 34, I.P.C. and Ram Chander was charged under Sections 307, 302/34, I.P.C. and under Section 27 of the Arms Act.

(2.) The learned Sessions Judge, Faridabad vide his judgment dated 31-10-1994, convicted Raju alias Raj Kumar accused under Section 302, I.P.C. and under Section 27 of the Arms Act, 1959 and he was sentenced to undergo imprisonment for life and to pay a fine of Rs. 400/- or in default of payment of fine, to undergo further rigorous imprisonment for one year, vide order dated 7-11-1994 of the learned Sessions Judge, Faridabad. He was sentenced to rigorous imprisonment for two years and to pay a fine of Rs. 100/-under Section 27 of the Arms Act. In default of payment of fine, he was directed to undergo further rigorous imprisonment for three months. Both the sentences were ordered to run concurrently.

(3.) The learned Sessions Judge, Faridabad, however, acquitted Ram Chander and Har Chand of all the charges against them.