NAVIN KUMAR VERMA Vs. STATE OF H.P.

JUDGEMENT

(1.) Appellants S/Sh. Ajay Verma, Navin Kumar, Abhinav Verma and Mukul Sharma in the year 209 were the medicos, residing in different blocks of the hostel at "Rajindera Parshad Medical College" Tanda, District Kangra. Deceased Aman Kachroo was a 1st year MBBS student. He lost his life allegedly on account of ragging. The appellants (hereinafter to be referred as the 'accused') were accordingly chargesheeted and tried for his murder under Sections 302, 342, 506, read with section 34 of Indian Penal Code, and at the end of trial, they were held guilty thus convicted for the offences punishable under Section 304 Part-II, 342, 352 read with section 34 of IPC. Each of them were sentenced under the aforesaid Sections as follows:

(2.) All the sentences aforesaid were ordered to run concurrently. The period already undergone by the accused persons in police/judicial custody was ordered to be set off. The fine amount, if realized, was also ordered to be paid to the parents of the victim-deceased Aman Kachroo as compensation.

(3.) Feeling aggrieved, accused persons, namely Navin Kumar Verma filed Criminal Appeal No. 519 of 2010, U/s 374(2) of Cr.PC, Abhinav Verma Criminal Appeal No. 552 of 2010,U/s 374 of Cr.PC, Ajay Verma Criminal Appeal No. 553 of 2010 U/s 374 of Cr.PC, and Mukul Sharma filed Criminal Appeal No. 17 of 2011, U/s 374 (II) of Cr.PC. Whereas, the State filed Criminal Appeal No. 48 of 2011, U/s 377 of the Code of Criminal Procedure (in short the 'Code'), seeking enhancement of sentence and another Criminal Appeal No. 80 of 2011, U/s 378 of the Code of Criminal Procedure against the acquittal for the offence of murder punishable under section 302 IPC.