- (1.) Vide this judgment judgment we are disposing of Criminal Appeal No. 636-DB of 2001 titled "Ram Kishan and Ors. v. State of Haryana" Criminal Appeal No. 674-DBA of 2002 titled "State of Haryana v. Meshri and Ors." and Criminal Revision No. 632 of 2002 titled "Tejbir Singh v. Meshri and Ors.".
(2.) Vide impugned judgment of learned Additional Sessions Judge, Panipat dated 31st October, 2001, Ram Kishan son of Nihala, his real brother Hawa Singh and Suresh son of Ram Kishan (Appellants in Crl. Appeal No. 636-DB) have suffered conviction for the offences punishable under Sections 302, 323 and 325 read with Section 149 IPC. They have also been held liable under Section 148 IPC and sentenced as under: Under Section 302 read with Section 149 of Indian Penal Code: All the three convicts are sentenced to undergo life imprisonment and to pay a fine of Rs. 2000/- each and in default of payment of fine, the defaulting convict shall further undergo rigorous imprisonment for a period of three months. Under Section 325 read with Section 149 of Indian Penal Code: All the three convicts are sentenced to undergo rigorous imprisonment for a period of one year and to pay a fine of Rs. 500/- and in default of payment of fine, the defaulting convicts shall further undergo R.I. For one month. Offence under Section 323 read with Section 149 Indian Penal Code: All the three convicts are sentenced to undergo rigorous imprisonment for three months. Offence under Section 148 of Indian Penal Code: All the three convicts are sentenced to undergo rigorous imprisonment for a period of six months.
(3.) All the sentences have been ordered to run concurrently. Aggrieved by the judgment of conviction and sentence, they have preferred Criminal Appeal No. 636-DB of 2001. Since Meshri, Roshni and Sheela have been acquitted by the trial Court, State of Haryana has preferred Criminal Appeal No. 674-DBA).;