G.K.Sharma, J. - (1.) D.B. Cr. Appeal No. 447/83 has been preferred by Harbhan against his conviction under section 302 I.P.C. He was found guilty under section 302 I.P.C. vide judgment dt. 11/8/83 by Additional Sessions Judge, Deeg and sentenced for life imprisonment and a fine of Rs. G.K. Sharma, J. - D.B. Cr. Appeal No. 447/83 has been preferred by Harbhan against his conviction under section 302 I.P.C. He was found guilty under section 302 I.P.C. vide judgment dt. 11/8/83 by Additional Sessions Judge, Deeg and sentenced for life imprisonment and a fine of Rs. 100/-, in default of payment of fine, to further undergo 6 months R.I.
(2.) Against the judgment of Additional Sessions Judge dt. 11/8/83, the State has also preferred an appeal. In all 15 persons were challaned. The learned Additional Sessions Judge found the accused Harbhan only guilty of the offence under section 302 I.P.C. and acquitted rest of the accused- persons. Against the acquittal, the State has preferred this appeal. Leave to appeal was granted to the State with regard to accused Sarvan, Kajali, Lal Chand, Data Ram, Kallu, Kanhaiya and Bhagwan Singh only.
(3.) Against that very judgment of the AddI. Sessions Judge, by which he acquitted other accused persons except Harbhan, the complainant Bhagwan Singh also filed a Criminal Revision Petition No. 109/84.;