(1.) Since common questions of law and facts are involved in the aforesaid appeals, therefore, these are taken up together and disposed of by a common judgment.
(2.) These appeals are instituted against judgment dated 27.04.2017 and order dated 29.04.2017 rendered by the Additional Sessions Judge, Karnal, in Sessions Case No.18 of 2015. The appellants in CRA-D-573-DB- 2017, CRA-D-737-DB-2017 and CRA-D-753-DB-2017 were charged with and tried for offences punishable under Sections 148, 302/149, 120-B and 212 of the Indian Penal Code (in short 'IPC'). They have been convicted and sentenced as under:- Office under Sentence Section 148 IPC To undergo rigorous imprisonment for three years and to pay a fine of Rs.2000/- (Rs. Two thousand only) each and in default of payment of fine, to undergo further imprisonment for three months. 120-B IPC To undergo rigorous imprisonment for life and to pay a fine of Rs.10000/- (Rs. Ten thousand only) each and in default of payment of fine, to undergo further imprisonment for one year. 302/149 IPC To undergo rigorous imprisonment for life and to pay a fine of Rs.10000/- (Rs. Ten thousand only) each and in default of payment of fine, to undergo further imprisonment for one year. For Subsequent orders see Decided by HON'BLE MR. JUSTICE RAJIV SHARMA; HON'BLE MR. JUSTICE HARINDER SINGH SIDHU 2 of 36 All the substantive sentences were ordered to run concurrently. They were, however, acquitted under Section 212 IPC.
(3.) Appellant Sheeshpal, father of the deceased, has filed appeal bearing No.CRA-AD-80-2018 for granting compensation.
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