BALAK RAM Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) These appeals, arising out of the judgment dated 27.8.2016 passed by learned Sessions Judge, Bilaspur in Sessions Trial No. 17/7 of 2014 titled State of H.P. vs. Balak Ram and others in case FIR No. 64 of 2014 dated 8.5.2014 registered at P.S.Barmana under Sections 452, 302, 326A, 201, 506 and 323 read with Sec. 34 IPC, are being decided together as common questions of law and facts are involved in these appeals.

(2.) Learned Sessions Judge, vide impugned judgment, has convicted accused Balak Ram and sentenced him to undergo imprisonment for life with fine of Rs.10,000.00 under Sec. 302 IPC, simple imprisonment for ten years with fine of Rs.20,000.00 under Sec. 326A Penal Code and simple imprisonment for three years with fine Rs.5000.00 under Sec. 452 Penal Code and to further undergo simple imprisonment of six months, one year and three months for respective default in payment of fine imposed. He has been acquitted of offences punishable under Sections 201, 506 and 323 Penal Code after extending benefit of doubt in his favour.

(3.) Accused Ram Pyari and Vijay Kumar have been acquitted of all offences after giving them benefit of doubt.