NISHAN SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Since common questions of law and facts are involved in both these appeals, therefore, these are taken up together and being disposed of by a common judgment.

(2.) These appeals are instituted against judgment dated 04.10.2017 and order dated 07.10.2017, rendered by learned Additional Sessions Judge, Sirsa. Appellants Nishan Singh son of Mahender Singh, Hoshiar Singh, Amrik Singh, Surjit Singh, Hira Singh and Sukhdev Singh along with coaccused Nishan Singh son of Sohan Singh, Balwant Singh, Gurcharan Singh, Lavdeep Singh and Surender Singh were charged with and tried for the offences punishable under Sections 148, 341, 216 and 302 read with Section 149 IPC. Vide the impugned judgment and order, the appellants were convicted and sentenced as under :-

(3.) Co-Accused Nishan Singh son of Sohan Singh was declared proclaimed offender during trial. Co-accused Balwant Singh, Gurcharan Singh, Lavdeep Singh and Surender Singh were acquitted of the charge framed against them.