PARAS RAM Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) All the six appellants in criminal appeal No. 59 of 81 are members of the same family. Paras Ram appellant No. 1 is the husband of appellant No. 3, Kalaso Devi and father of appellant No. 2 Surrinder Kumar and appellant No. 5 Pushpa Kumari. Appellant No. 4 Jamuna Devi is the wife of the brother of appellant No. 1 and appellant No. 6 Santosh Kumari is the daughter of appellant No. 4. All these six appellation have been convicted for the offences under sections 325 and 323 IPC except Surrinder Kumar appellant No. 2 who has been convicted only under section 325. IPC. Paras Ram, appellant No. 1 has been sentenced to undergo rigorous imprisonment for two years and to pay a fine of Rs. 2,000/- under section 325 IPC and to undergo rigorous imprisonment for six months and to pay a fine of Rs. 1000/ - for the offence under section 323 IPC. His son Surrinder Kumar, appellant No. 2 has been sentenced to undergo rigorous imprisonment for two years under section 325 IPC. The other appellants were allowed benefit of Section 360 Cr.P.C. and released on probation.

(2.) Feeling aggrieved, they all have approached this Court in appeal under section 374 Cr. P.C.

(3.) The State has also filed a cross appeal being criminal appeal No. 65 of 81 against the same judgment of conviction and sentence recorded by the Sessions Judge praying for enhancement of the sentences imposed upon the various convicted persons. Since both these appeals arise out of the same judgment, they would be disposed of by this common judgment.