HOSHIAR SINGH Vs. STATE OF HARYANA

JUDGEMENT

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

(2.) The appeal (CRA-350-DB-2003) was instituted against the judgment and order dtd. 7/3/2003 rendered by the Sessions Judge, Narnaul, in Sessions case no.8 of 2000 whereby the appellants were charged with and tried for offences under Sec. 147, 148, 323, 302 read with Sec. 149 IPC.

(3.) Appellants Hoshiar Singh, Data Ram, Jagmal, Parkash Chand, Hira Lal, Satpal and Smt.Santosh were convicted and sentenced for offences under Ss. 148, 302, 323 read with Sec. 149 IPC. They were sentenced to undergo rigorous imprisonment for life for offence punishable under Sec. 302 IPC. They were also sentenced thereunder to pay fine of Rs.500.00 each and in default of payment of fine to further undergo rigorous imprisonment for a period of one month each. They were also sentenced to undergo rigorous imprisonment for a period of one year for offence punishable under Sec. 148 IPC and sentenced to undergo rigorous imprisonment for a period of six months for the offence punishable under Sec. 323 IPC. The sentences awarded to them for offences under Ss. 148 and 323 IPC were ordered to run concurrently with life imprisonment.