HANS RAJ Vs. STATE OF HARYANA

JUDGEMENT

(1.) These two connected criminal revisions arising out of the same judgment are being disposed of by this order.

(2.) The revisionists in both the criminal revisions were tried and convicted by the Judicial Magistrate 1st Class, Kamal for the offence punishable under Section 323 of Indian Penal Code read with Section 149 I.P.C., Section 506 and Section 148 I.P.C. They were sentenced to undergo six months S.I. under Section 323/149, I.P.C., two years S.I under Section 506 I.P.C., one year S.I under Section 148 I.P.C. They were also awarded fine of Rs. 200/- under Section 148 I.P.C., further fine of Rs. 200/- under Section 323/149 I.P.C. and fine of Rs. 200/- each under Section 506 I.P.C. In default of fine they were order to undergo further S.I. for two months. The substantive sentences were ordered to run concurrently. It was also directed that out of the total amount of fine, Rs. 1000/- were ordered to be paid to the injured-complainant Tek Chand. The accused filed appeal against their conviction being Criminal Appeals No. 35 of 1993 filed by Hans Raj and Pirthi sons of Om Parkash and Manphul son of Puran Singh, accused-appellants and No. 38 of 1993 filed by Sushil Kumar, Subhash and Suresh sons of Amar Nath. These two appeals were dismissed by a common judgment dated 2.2.1996 by Additional Sessions Judge, Kamal.

(3.) Feeling aggrieved against the dismissal of the appeals, these two criminal revisions have been filed by the aforesaid appellants accused.