LAWS(P&H)-2018-11-108

NAWAL KISHORE ALIAS KALA Vs. STATE OF HARYANA

Decided On November 17, 2018
Nawal Kishore Alias Kala Appellant
V/S
STATE OF HARYANA Respondents

JUDGEMENT

(1.) Since common question of law and facts are involved in the aforesaid appeals, therefore these are taken up together and disposed off by a common judgment.

(2.) These two appeals are instituted against the judgment dated 30.04.2005 rendered by the Additional Sessions Judge, Rohtak in Sessions case no.4 of 2005.

(3.) The appellants were charged with and tried for offence under Section 302 read with Section 34 of the Indian Penal Code (in short 'IPC'). Vide judgment and order dated 30.04.2005, the appellants were convicted and sentenced to undergo rigorous imprisonment for life and to pay a fine of Rs.5000/- each and in default of payment of fine, they were ordered to further undergo rigorous imprisonment for a period of 3 years for offence under Section 302 read with Section 34 IPC.