- (1.) On October 2, 2002 two persons - Sunil and Chand - were shot dead and three persons - Pawan, Rohtas and Rakesh - got injured in the town of Jind (Haryana). One of the injured, Pawan died after three days. In connection with that incident, six persons--Jalpat Rai (A-1), Shyam Sunder (A-2), Satish Kumar (A-3), Purshotam (A-4), Harinder alias Kala (A-5) and Pawan (A-6) -- were tried by the Additional Sessions Judge, Jind for the offences punishable under Section 148, Section 302 read with Section 149, Section 307 read with Section 149 and Section 323 read with Section 149 IPC. Four of them were also charged for the offence punishable under Section 27 of the Arms Act, 1959. The trial court vide its judgment dated November 20, 2004 convicted A-2 under Section 302 IPC and sentenced him to suffer life imprisonment and imposed a fine of Rs.25000/- with default stipulation. A-2 was also convicted for the offence under Section 27 of the Arms Act, 1959 and sentenced to undergo imprisonment for a term of one year with a fine of Rs.1000/- with default stipulation. The trial court acquitted A-1, A-3, A-4, A-5 and A-6 of all the charges.
(2.) Against the judgment of the trial court, two criminal appeals and one criminal revision came to be filed before the High Court of Punjab and Haryana. The State preferred appeal being Criminal Appeal No. 95-DBA of 2006 aggrieved by the acquittal of A-1, A-3, A-4, A-5 and A-6. The complainant party filed a criminal revision being Criminal Revision No. 578 of 2005 against the acquittal of the five accused and for enhancement of sentence. A-2 preferred criminal appeal being Criminal Appeal No. 42-DB of 2005 against his conviction.
(3.) The High Court heard all the three matters together and by a common judgment dated September 20, 2006; allowed the appeal of the State and convicted A-1, A-3, A-4, A- 5 and A-6 under Section 148 and Section 302 read with Section 149 IPC. A-5 was also convicted under Section 323 IPC. All these five accused have been sentenced to undergo imprisonment for life. A fine of Rs. 10,000/- with default stipulation was also imposed on them. Insofar as A-2 is concerned, the High Court modified his conviction from Section 302 to Section 302 read with Section 149 IPC while maintaining the sentence awarded to him by the trial court. In light of the judgment in the appeal preferred by the State, the criminal revision preferred by the complainant party was dismissed.;