JAGSER Vs. STATE OF HARYANA

JUDGEMENT

(1.) Vide this judgment, we propose to dispose of three appeals bearing CRA-D-639-DB-2010 filed by Jagser, CRA-D-683- DB-2010 filed by Juna, both of them being accused, who were tried by Additional Sessions Judge, Jind in case FIR No.338 dtd. 14/9/2009, registered at Police Station Safidon and vide judgment dtd. 4/5/2010 they were convicted and sentenced as under :-

(2.) Name of the convict Offence Sentence Jagser U/s 302/34 IPC To undergo imprisonment for life and to pay fine of Rs.10,000.00. In default of payment of fine, to further undergo rigorous imprisonment for six months.

(3.) Juna U/s 302/34 IPC To undergo imprisonment for life and to pay fine of Rs.10,000.00. In default of payment of fine, to further undergo rigorous imprisonment for six months and CRA-AD-23-2017 filed by Mangat Ram- brother of the deceased against the acquittal of Pinki of the charge framed against her, vide judgment dtd. 27/3/2012 passed by Additional Sessions Judge, Jind Accused-convicts, who are appellants before this Court in CRA-D-639-DB-2010 and CRA-D-683-DB-2010, pray that the appeals filed by them be accepted, the impugned judgment of conviction and order of sentence passed against them be set aside and they be acquitted of the charge framed against them. The appellant in CRA-AD-23-2017 prays that the impugned judgment of acquittal passed against accused Pinki be set aside and she be convicted and sentenced.