JAGPREET SINGH Vs. STATE OF HARYANA

JUDGEMENT

(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 three appeals are instituted against the judgment and order dtd. 16/11/2013 rendered by the Additional Sessions Judge, Ambala in Sessions Case no.13 of 2011 whereby the appellants, who were charged with and tried for offences punishable under Ss. 148, 302 read with Sec. 149 of the Indian Penal Code (in short 'IPC'), have been convicted and sentenced as under:- <FRM>JUDGEMENT_124_LAWS(P&H)3_2019_1.html</FRM>

(3.) The case of the prosecution in a nutshell is that on 9/2/2011, Pardeep Kumar moved a complaint before the SHO, Police Station Mahesh Nagar, Ambala to the effect that he was resident of village Babyal. His son namely Surya Partap @ Kala along with his friend were going towards their house by passing through Government Girls High School, Babyal. In the meanwhile, Jagpreet Singh @ Preet, Jaswinder, Sandeep Chauhan, Pardeep and others attacked Surya Partap with lathis, gandasi and rods with intention to kill him. Surya Partap became unconscious. He was shifted to PGI, Chandigarh. Surya Parkash died in the PGI. Post-mortem was conducted. Investigation was completed. Challan was put up after completing all the codal formalities.