RAMU AND OTHERS Vs. THE STATE OF HARYANA

JUDGEMENT

(1.) Vide this judgment, we propose to dispose of two appeals i.e. CRA-D-198-DB of 2010 and CRA-D-1006-DB of 2010. CRA-D- 198-DB of 2010 has been filed by eight accused namely Ramu, Thawaria, Dhanvir, Ombir, Bhagwana, Vikram, Imrat and Jagmal, who were tried and convicted by the Court of learned Additional Sessions Judge, Fast Track Court, Gurgaon (now Gurugram) for the offences under Sections 302/325/323 read with Section 149 I.P.C. vide judgment dated 22.1.2010 and vide order of sentence dated 28.1.2010, they were sentenced as follows: <FRM>JUDGEMENT_251_LAWS(P&H)5_2017_1.html</FRM>

(2.) The substantive sentences were ordered to run concurrently.

(3.) Whereas CRA-D-1006-DB of 2010 has been filed by Dharambir and Phoolwati - complainants (victims), who are aggrieved by the impugned judgment vide which accused Vijay, Devi @ Devinder, Surender, Zile Singh, Lali wife of Thawaria, Rajesh wife of Ramu, Kiran wife of Imrat and Nirmala daughter of Jagmal were acquitted of the charge framed against them.