ROHTAS Vs. STATE OF HARYANA

JUDGEMENT

(1.) The appellant-Rohtas has filed appeal bearing CRA-DNo.640-DB-2010, being aggrieved by judgment and order dated 04.05.2010 passed by Sessions Judge, Sonipat in Sessions Case No.68 of 2006/2009, in case FIR No.191 dated 27.08.2006 registered under Sections 498-A, 304-B and 302 read with Section 34 of the Indian Penal Code (IPC), by which the appellant Rohtas was convicted for the offence punishable under Sections 302 IPC and sentenced to undergo imprisonment for life and fine of Rs.10,000/- and in default of payment of fine he has to undergo further imprisonment for a term of one year.

(2.) Balbir Singh-the victim has filed CRA-D-197-DB-2011 against respondents No.2 to 4 under the aforesaid judgment of the trial Court which had recorded acquittal of respondents No.2 to 4 from the charge under Section 302 IPC.

(3.) Both the aforesaid appeals are being disposed of by the present common judgment.