SANJAY Vs. STATE OF HARYANA

JUDGEMENT

(1.) Vide this judgment, I propose to dispose of two appeals i.e. CRA-S-2187 SB-2004 filed by Sanjay, CRA-S-2340-SB-2004 filed by Mahabir Singh and one revision petition i.e. CRR 682-2005 filed by Bhalle Ram.

(2.) Briefly stated, the facts of the case, as per prosecution story, are that accused Sanjay, Mahabir Singh and Ajay @ Nitu being involved in FIR No. 198 dtd. 11/6/1999, for offences under Ss. 307, 450, 148, 149 IPC read with Sec. 25 of the Arms Act, registered with Police Station Rai, had faced trial by Sessions Judge, Sonepat, who vide his judgment and order dtd. 21/10/2004, had acquitted accused Ajay, Partap, Satish, Siri Bhagwan, Dilbagh and Samunder of the charge framed against them, whereas accused Mahabir Singh and Sanjay were convicted and sentenced as follows:-

(3.) Under Sec. Sentence U/s 307 IPC read with Rigorous imprisonment for a period of 7 years Sec. 34 IPC and to pay a fine of Rs.3,000.00 each. In default of payment of fine to further undergo rigorous imprisonment for one year.