KANWALJIT SINGH AHLUWALIA, J. - (1.) HARI Ram, his three sons, namely Jagdish, Ram Singh and Tara Chand, his wife Ganga Devi and two daughters, namely Santra and Moti, were sent for trial in a case arising out of FIR No. 246/03 dated 6.9.2003, registered at the Police Station Rajgarh, for the offences under Sections 147, 148, 149, 323, 341 and 307 IPC.
(2.) ACQUITTAL of three ladies, namely Ganga Devi, Santra and Moti was made subject matter of challenge in D.B. Criminal Leave to Appeal No. 194/2014 and S.B. Criminal Revision Petition No. 900/2014. The aforesaid criminal leave to appeal was dismissed vide order dated 10.11.2014 by a Division Bench of this Court, of which one of us (Kanwaljit Singh Ahluwalia, J.) was a member. Vide a separate order of even date, we have also dismissed the S.B. Criminal Revision Petition No. 900/2014 filed by the complainant assailing the acquittal of acquitted ladies.
(3.) D .B. Criminal Appeal No. 1413/2007 preferred by Hari Ram and his two sons, namely Jagdish and Ram Singh has been decided separately, as a separate judgment has been passed against them. The present appellant, Tara Chand was earlier declared juvenile, but subsequently, Juvenile Justice Board came to the conclusion that Tara Chand on the date of occurrence was not juvenile and thus, he was separately tried. Tara Chand has filed the present appeal i.e. D.B. Criminal Appeal No. 794/2014 against the judgment dated 16.6.2014 passed by the court of Additional Sessions Judge, Rajgarh, District Alwar, whereby he was convicted for the offence under Section 302/34 IPC and was sentenced to undergo life imprisonment and to pay a fine of Rs.1,000/ -, in default of payment of fine, to further undergo one month S.I.;