- (1.) Leave granted.
(2.) We have heard Mr. Ajay Veer Singh Jain, learned counsel appearing for the appellants and Mr. Arun Kumar, learned Additional Advocate General appearing for the State of Haryana. This is an appeal against the Judgment of the High Court of Punjab and Haryana by which the conviction and sentence of the three appellants was upheld. Appellant No.1 was convicted and sentenced for the offences punishable under Section 304 Part II of the Indian Penal Code for seven years and directed to pay a fine of Rs.2000/ -; under Section 323 of the said Code, he was sentenced for six months. The other two appellants viz. Tara Chand and Raghbir Singh were sentenced to undergo five years rigorous imprisonment for offences punishable under Section 325 read with Section 34 of the Indian Penal Code.
(3.) It is not in dispute that the Appellant Nos. 2 and 3 viz. Tara Chand and Raghbir Singh have served their sentence and the appeal qua them have become infructuous.;