HARDWARI LAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) Since common questions of law and facts are involved in the aforesaid appeal and revision petition, therefore these are taken up together and disposed of by a common judgment.

(2.) This appeal has been instituted against the judgment and order For Subsequent orders see dtd. 31/3/2004 and 2/4/2004 rendered by the Additional Sessions Judge, Rewari, in Sessions case no.58 of 2002 whereby the appellants were charged with and tried for offences punishable under Ss. 148, 149, 323, 324, 326, 302 Indian Penal Code (in short 'IPC'). The appellants were convicted and sentenced to undergo rigorous imprisonment for a period of six months and to pay a fine of Rs.250.00 each and in default of payment of fine, to further undergo rigorous imprisonment for a period of 15 days for offence punishable under Sec. 148 IPC. They were also convicted and sentenced to undergo rigorous imprisonment for a period of six months and to pay a fine of Rs.500.00 each and in default of payment of fine, to further undergo rigorous imprisonment for a period of one month for offence punishable under Ss. 323/149 IPC. They were also convicted and sentenced to undergo rigorous imprisonment for a period of two years and to pay a fine of Rs.1000.00 each and in default of payment of fine, to further undergo rigorous imprisonment for a period of two months for offence punishable under Ss. 324/149 IPC. They were also convicted and sentenced to undergo rigorous imprisonment for a period of two years and six months and to pay a fine of Rs.1500.00 each and in default of payment of fine, to further undergo rigorous imprisonment for a period of three months for offence punishable under Ss. 325/149 IPC. They were also convicted and sentenced to undergo rigorous imprisonment for a period of three years and to pay a fine of Rs.2000.00 each and in default of payment of fine, to further undergo rigorous imprisonment for a period of four months for offence punishable under Ss. 326/149 IPC. They were also convicted and sentenced to undergo rigorous imprisonment for life and to For Subsequent orders see pay a fine of Rs.5000.00 each and in default of payment of fine, to further undergo rigorous imprisonment for a period of six months for offence punishable under Ss. 302/149 IPC. All the sentences were ordered to run concurrently.

(3.) The complainant has also filed criminal revision no.1414 of 2004 for enhancement of sentence and compensation.