PALA RAM Vs. STATE OF HARYANA

JUDGEMENT

(1.) The above titled two appeals, bearing CRA-S-656-SB-2004 and CRA-S-911-SB-2004 are directed against the common judgment of conviction dated 2.3.2004 and order of sentence dated 3.3.2004 passed by learned Additional Sessions Judge, Yamuna Nagar at Jagadhri, whereby the appellants, Pala Ram and Ramji Lal were convicted and sentenced as under :- <IMG>JUDGEMENT_23_LAWS(P&H)10_2017.jpg</IMG> Both the sentences were ordered to run concurrently.

(2.) Devi Chand, appellant in CRA-S-911-SB-2004, was ordered to be released on probation for a period of one year on furnishing personal bond in the sum of L 10000/- with one surety in the like amount.

(3.) CRR-293-2006 has been filed by Roop Chand, complainant seeking enhancement of sentence awarded to the appellants.