RAM BILAS AND ANOTHER Vs. STATE OF HARYANA

JUDGEMENT

(1.) Appellants had faced trial in FIR No. 105 dated 24.02.2004 registered at Police Station City Yamunanagar, under Section 304 read with Section 34 IPC.

(2.) Learned Additional Sessions Judge, Jagadhri, vide judgment and order dated 14.03.2005 convicted the appellants for commission of an offence punishable under Section 304 Part II IPC, and sentenced them to undergo rigorous imprisonment for a period of five years.

(3.) The facts of the prosecution case, as noted by learned trial court in the impugned judgment, are as under:-