SOHAN PAL @ SONU Vs. STATE OF HARYANA

JUDGEMENT

(1.) This judgment shall dispose of aforesaid three appeals which are arising out of the common impugned judgment of conviction dated 17.04.2008 and order of sentence dated 22.04.2008, vide which the appellants were convicted under Section 302 read with Section 34 IPC and sentenced to undergo imprisonment for life and to pay a fine of Rs. 20,000/- each and in default of payment of fine, to further undergo rigorous imprisonment for two years. Sohan Pal @ Sonu appellant was also convicted under Section 25 of the Arms Act and sentenced to undergo rigorous imprisonment for two years and to pay a fine of Rs. 5,000/- and in default of payment of fine, to further undergo rigorous imprisonment for six months. The substantive sentences awarded to Sohan Pal @ Sonu appellant were ordered to run concurrently.

(2.) Brief facts of the case are that on the statement (Ex. PA) of Deepak @ Rinku, S/o Suresh, Caste Mahajan, r/o Patram Gate, Bhiwani, an FIR No. 478 dated 25.10.2006 under Sections 302/34 IPC and 25/54/59 of the Arms Act, was registered at Police Station Sadar, Bhiwani. Statement reads as under:-

(3.) It is necessary to mention here that initially the FIR was registered against Raj Kumar @ Dhillu son of Rampal and Dinesh son of Satpal and others.