BIR SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Sessions Case No. 40 of 23.4.1993/26.10.1993 (Sessions Trial No. 49 of 21.4.1993) case FIR No. 280 dated 31.7.1992 of Police Station Sadar, Bhiwani. Pritam Singh and Manoj Kumar were acquitted while Bir Singh was convicted under Section 307 of the Indian Penal Code and was sentenced to undergo rigorous imprisonment for 7 years and fine of Rs. 500/- vide order dated 17.7.1995 on the allegations that on 31.7.1992 in the area of village Tigrana he ran over Rajesh and Umed Singh who were on their motor cycle with car No. HR- 24/0155 with the intention to cause their death and in the process caused hurt to Rajesh and Umed Singh.

(2.) Bir Singh came up in appeal (Criminal Appeal No. 425-SB of 1995) to this Court against the conviction and sentence passed upon him by the Additional Sessions Judge, Bhiwani vide order dated 17.7.1995 ibid.

(3.) Execution of the sentence passed upon Bir Singh was suspended pending appeal vide order dated 21.8.1995 by Hon'ble P.K. Jain, J. (as he then was).