JAGBIR AND OTHERS Vs. STATE OF HARYANA

JUDGEMENT

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

(2.) These appeals and revision petition have been instituted against the judgment and order dated 11.08.2003 rendered by the Additional Sessions Judge (Adhoc), Faridabad, in Sessions Case No.67 of 24.04.2002/16.03.2001. The appellants along with one Jaipal were charged with and tried for offences punishable under Sections 148, 302, 307 read with Section 149 of the Indian Penal Code (in short 'IPC'). Appellant Jagbir was also charged with and tried for offence punishable under Section 27 of the Arms Act.

(3.) Appellants Jagbir, Sohan Pal and Ganga Ram have been convicted for committing murder of Aram Singh and sentenced to undergo imprisonment for life and to pay fine of Rs.10,000/- each and in default of payment of fine, to further undergo rigorous imprisonment for a period of one year each for offence punishable under Section 302 read with Section 34 IPC. Appellants Jagbir, Ganga Ram, Sohan Pal, Tej Pal, Hari Ram and Kunwar Pal have been convicted and sentenced to undergo rigorous imprisonment for a period of one year each for offence punishable under Section 148 IPC. Appellant Jagbir and Ganga Ram have been convicted and sentenced to undergo rigorous imprisonment for a period of seven years and to pay a fine of Rs.5000/- each and in default of payment of fine, to further undergo rigorous imprisonment for a period of six months each for offence punishable under Section 307 read with Section 149 IPC. Appellant Sohan Pal, Kunwar Pal, Hari Ram and Tej Pal have been convicted and sentenced to undergo rigorous imprisonment for a period of five years and to pay a fine of Rs.5000/- each and in default of payment of fine, to further undergo rigorous imprisonment for a period of six months each for offence punishable under Section 307 read with Section 149 IPC. Co-accused Jaipal was given benefit of doubt and acquitted.