- (1.) This judgment will dispose of above mentioned four appeals i.e. Criminal Appeal No.D-321-DB of 2009 filed by Pawan alias Chhota, Rajinder alias Shusha, Smt. Reshma and Mohan; Criminal Appeal No.D 592-DB of 2009 filed by Raghbir; Criminal Appeal No.D-594-DB of 2009 filed by Jumma alias Amin and Criminal Appeal No.S-969-SB of 2009 filed by Radhey Shyam and Criminal Revision No.2408 of 2009 filed by Naresh Kumar Garg as these arise out of the same judgment and order dated 4.3.2009/10.3.2009 passed by the learned Additional Sessions Judge-I, Jind.
(2.) These four appeals and one criminal revision have been filed against the judgment and order dated 4.3.2009/10.3.2009 passed by the learned Additional Sessions Judge-I, Jind whereby accused-appellants, namely, Jumma, Pawan, Raghbir, Rajinder, Reshma and Mohan have been held guilty and convicted for the offences under Sections 148, 302, 412 read with Section 149 of the Indian Penal Code ('IPC' for short) and accusedappellant Radhey Shyam has been held guilty and convicted for the offence under Section 412 IPC. Accused-appellants, namely, Jumma, Pawan, Raghbir, Rajinder, Smt. Reshma and Mohan have been sentenced to undergo rigorous imprisonment for two years and to pay a fine of Rs. 500/- each and in default of payment of fine to undergo further rigorous imprisonment for fifteen days each for the offence Section 148 IPC.
(3.) Accused-appellants, namely, Jumma, Pawan, Raghbir, Rajinder, Smt. Reshma and Mohan have also been sentenced to undergo rigorous imprisonment for life and to pay a fine of Rs. 10,000/- each and in default of payment of fine to undergo further rigorous imprisonment for three months each for the offence under Section 302 read with Section 149 IPC. They have also been sentenced to undergo rigorous imprisonment for seven years and to pay a fine of Rs. 5,000/- each and in default of payment of fine to undergo further rigorous imprisonment for 11/2 months each for the offence under Section 412 read with Section 149 IPC. Accused-appellant Radhey Shyam has been sentenced to undergo rigorous imprisonment for seven years and to pay a fine of Rs. 5,000/- and in default of payment of fine to undergo further rigorous imprisonment for 11/2 months for the offence under Section 412 IPC. All the sentences of appellants, Jumma, Pawan, Raghbir, Rajinder, Smt. Reshma and Mohan have, however, been ordered to run concurrently.;