JAGBIR SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Since common questions of law and facts are involved in the aforesaid appeals these are taken up together and disposed off by a common judgment.

(2.) Criminal Appeal No.CRA-D-574-DB-2011 has been filed by the appellant against his conviction and sentence vide judgment and order dated 11/13.05.2011 of the learned Additional Sessions Judge, Ambala in Sessions case No.9 of 2008 whereby he was charged with and tried for offences punishable under Sections 302 , 201 , 328 / 34 of the Indian Penal Code (in short ' IPC ') along with Karambir. For the offence under Section 302 IPC the appellant has been sentenced to imprisonment for life and fine of Rs.5000/- and in default of payment of fine to undergo further RI for three months. For offence under Section 201 IPC he has been sentenced to rigorous imprisonment for three years and fine of Rs.2000/- and in default of payment of fine to undergo further RI for one month. Under Section 25 of the Arms Act he has been sentenced to undergo rigorous imprisonment for three years and fine of Rs.2000/- and in default of payment of fine to undergo further RI for one month. The sentences were ordered to run concurrently. Karambir was acquitted.

(3.) Criminal Appeal No.CRA-S-2871-SB-2011 has been filed by Pushpa Rani widow of Tej Pal for enhancement of sentence of the convict Jagbir as also challenging the acquittal of Karambir.