KULDEEP 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 appeals are instituted against judgment and order dated 05.03.2003 rendered by the Additional Sessions Judge, Jagadhri, in Sessions Case No.70 of 2000 whereby the appellants in CRA-D-317-DB-2003 along with four co-accused (respondents in CRA-D-815-DB A-2003) were charged with and tried for offences punishable under Sections 148, 323, 324, 302 read with Section 149 of the Indian Penal Code (in short 'IPC').

(3.) The appellants Kuldeep, Kapoor @ Radhey Sham, Ashwani @ Soni and Sandeep @ Sanjeev Kumar have been convicted and sentenced to undergo rigorous imprisonment for life for offence under Section 302 read with Section 34 IPC. They were also convicted and sentenced to undergo rigorous imprisonment for a period of one year for offence under Section 324 read with Section 34 IPC and to undergo rigorous imprisonment for a period of six months for offence under Section 323 read with Section 34 IPC. All the sentences were ordered to run concurrently. Co-accused Mukesh, Pali, Rakhi and Neetu were acquitted.