NATHA SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS is an appeal filed by Natha Singh and others (nine in all) appellants against the judgment of Additional Sessions Judge (1). Jind, whereby they have been convicted under sections 302/149, 3241149, 323/149 and 148 of the Indian Penal Code and Natha Singh has also been convicted under section 404, Indian Penal Code They have been sentenced to life imprisonment under section 302/149, Indian Penal Code and a fine of Rs. 100; in default further R.I. for one month to six months' R.I. under section 324/149 I.P.C.; to 3 months' R.I. under section 323/149, I.P.C.; to six months' R.I. under section 48 I.P.C. Natha Singh has also been sentenced to undergo R.I. for six months under section 404 I.P.C. and a fine of Rs. 100/-, in default further R.I. for one month. All the substantive sentences were ordered to run concurrently. Their co-accused Mewa Singh has been acquitted.

(2.) NAFE Singh and Kalia are real brother and sons of Daya Singh. Prem Singh appellant is the son of Daya Singh's brother. Jasbir and Jagdev appellants are also collaterals of Natha etc. and other appellants are their party-men.

(3.) WHILE they were going they were confronted by the appellants and the acquitted accused Mewa Singh near the Baithak of one Inder Singh. All the 10 accused (9 appellants and one acquitted accused) were armed with Gandasis, Lathis and Jeili. The deceased Joginder Singh P.W. and Mohinder Singh P.W. ran towards the field of Zile Singh. The appellants and the acquitted accused followed them and surrounded them raising a Lalkara that they would teach a lesson for getting a case registered against them.