NARESH Vs. STATE OF HARYANA

JUDGEMENT

(1.) This judgment shall dispose of above mentioned two connected criminal appeals arising out of the same judgment of conviction dated 26.03.2003 and order of sentence dated 27.03.2003 passed by learned Addl. Sessions Judge, Rohtak, whereby the appellants were convicted and sentenced to undergo imprisonment for life and to pay a fine of Rs.10,000/- and in default of payment of fine, to further undergo rigorous imprisonment for a period of three years each under Section 302 read with Section 34 IPC and to further undergo rigorous imprisonment for a period of three years and to pay a fine of Rs.2,000/- and in default of payment of fine, to further undergo rigorous imprisonment for a period of nine months each under Section 25 of the Arms Act.

(2.) The brief facts of the case as noted down by learned Addl. Sessions Judge, Rohtak, in his judgment are as under:-

(3.) Site was inspected. Inquest proceedings were conducted and dead body was sent for post mortem examination. Statements of witnesses were recorded. Accused were arrested. After necessary investigation, challan was presented against the accused-appellants.