S.K.JAIN, J. - (1.) Dharamvir, Surender, Nahar Singh and Hari Ram, appellants, were tried on charge for the murder of Ram Niwas and for injuries of Daya Ram and Ram Partap witnesses, by the learned Additional Sessions Judge, Narnaul. He convicted and sentenced them as under vide his judgment dated 2-5-1991 :- Accused Dharamvir to undergo rigorous imprisonment for life and to pay a fine of Rs. 3000/ - and in default of payment of fine to further undergo rigorous imprisonment for one year under S. 302, Indian Penal Code. It was further ordered that out of the fine of Rs.3000.00, on recovery, an amount of Rs. 2500.00 be paid to the legal heirs of the deceased Ram Niwas as compensation. Accused Hari Ram was convicted under Ss. 325 and 323, Indian Penal Code but was released on probation on entering into bonds in the sum of Rs. 10,000/ - with one surety in the like amount for a period of one year. He was further ordered to pay a sum of Rs. 1500.00 to Ram Partap injured P.W. and Rs.200.00 by way of costs of proceedings under S. 325, IPC. Hari Ram was also ordered to pay Rs. 400/ - by way of compensation to Daya Ram P.W. and Rs. 100.00 to Ram Partap P.W. as compensation under S. 323, IPC. Accused Surender was convicted under S. 323, IPC but was released on probation, on entering into bonds in the sum of Rs. 10,000 / with one surety in the like amount for a period of one year. He was further ordered to pay compensation in the sum of Rs. 250 / - each to Daya Ram and Ram Partap, P.Ws. in addition to Rs. 100/ - as costs of proceedings. Nahar Singh accused was convicted under S. 323, IPC but was released on probation, on entering into bonds in the sum of Rs. 10,000 / with one surety in the like amount for a period of one year. He was further ordered to pay Rs.100.00 as compensation to Ram Partap, P. W.
(2.) Accused Hari Ram, Nahar Singh and Surender were directed to keep peace and be of good behaviour during the period of one year, failing which they were directed to appear and to receive the sentence when called upon during the said period.
(3.) Feeling aggrieved against their conviction and sentence, appellants have come up in appeal. On the other hand, Ram Partap, father of the deceased, has filed Criminal Revision No. 564 of 1991 seeking enhancement of the sentence and amount of compensation. Both these cases are proposed to be disposed of by this single judgment,;