NIHAL SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS is a petition under section 482 of Code of Criminal Procedure praying for the sentence awarded in Criminal Appeal No. 282-SB of 1984 decided on 1911-1984 and sentence awarded in Criminal Appeal No. 46-DB of 1984 decided on 16-5-1984 to run concurrently.

(2.) IN brief, the facts are that the petitioners were convicted and sentenced to life imprisonment by Additional Sessions Judge, Hissar, on 16-12-1983 under Section 302/34 IPC and a fine of Rs. 500/- each, and in default of payment of fine to undergo further R.I. for six months each on two counts i.e. for causing the murder of Hawa Singh, and for causing murder of Rattan Singh. They were also convicted and sentenced under Sections 325/34 IPC. R.I. for two years and fine of Rs. 500/- each, and in default of payment of fine to undergo further R.I. for six months each, for causing, grievous hurt to Narinder Singh, PW and under Section 447 IPC R.I. for three months each for committing criminal trespass. The substantive sentences of imprisonment were ordered to run concurrently. This occurrence took place on May 9, 1982

(3.) THE second criminal case also relates to the present petitioners for causing injuries to Santosh and Kamla. This occurrence took place on 16-6-1980, Nihala was convicted and sentenced to R I for four years and to pay a fine of Rs. 500/-, or, in default of payment of fine, to further undergo R.I. for six months under Section 307 IPC. On appeal, the conviction and sentence of Nihala petitioner under section 207 IPC was set aside. He was convicted and sentenced under sections 326/149 IPC along with others including his two co-petitioners in the present case.