REGENT COMPUTRONICS PVT. LTD.

BHAJAN SINGH @ HARBHAJAN SINGH Appellant

V/S

STATE OF HARYANA Respondents

Referred Judgements :-

SANWAT SINGH VS. STATE OF RAJASTHAN [REFERRED TO]
PALA SINGH VS. STATE OF PUNJAB [REFERRED TO]
STATE OF UTTAR PRADESH VS. GOKARAN [REFERRED TO]
STATE OF KARNATAKA VS. MOIN PATEL [REFERRED TO]
SAHIB SINGH VS. STATE OF HARYANA [REFERRED TO]
SHIV RAM SRIRAM VS. STATE OF UTTAR PRADESH [REFERRED TO]
G SAGAR SURI VS. STATE OF UTTAR PRADESH [REFERRED TO]
STATE OF RAJASTHAN VS. TEJA SINGH [REFERRED TO]
MUNSHI PRASHAD VS. STATE OF BIHAR [REFERRED TO]
GURDEV SINGH VS. STATE OF PUNJAB [REFERRED TO]
STATE OF PUNJAB VS. KARNAIL SINGH [REFERRED TO]
STATE OF JAMMU AND KASHMIR VS. S MOHAN SINGH [REFERRED TO]
JAGDISH MURAV VS. STATE OF U P [REFERRED TO]
SARVESH NARAIN SHUKLA VS. DAROGA SINGH [REFERRED TO]
RAMESH BABURAO DEVASKAR VS. STATE OF MAHARASHTRA [REFERRED TO]
GORIGE PENTALAH VS. STATE OF A P [REFERRED TO]
N H MUHAMMED AFRAS VS. STATE OF KERALA [REFERRED TO]
STATE OF U P VS. HARI CHAND [REFERRED TO]
ARUN KUMAR SHARMA VS. STATE OF BIHAR [REFERRED TO]
M C ALI VS. STATE OF KERALA [REFERRED TO]
KISHAN SINGH VS. GURPAL SINGH [REFERRED TO]
ABDUL SAYEED VS. STATE OF MADHYA PRADESH [REFERRED TO]
BRAHM SWAROOP VS. STATE OF UP [REFERRED TO]
HIMANSHU ALIAS CHINTU VS. STATE OF NCT OF DELHI [REFERRED TO]
KAILAS VS. STATE OF MAHARASHTRA [REFERRED TO]
DURBAL VS. STATE OF U P [REFERRED TO]
V S ACHUTHANANDAN VS. R BALAKRISHNA PILLAI [REFERRED TO]
STATE OF U P VS. NARESH [REFERRED TO]
RUKIA BEGUM VS. STATE OF KARNATAKA [REFERRED TO]

JUDGEMENT

(1.) All the aforesaid three appeals have been filed against the common judgment and order dated 15.12.2006 passed by the High Court of Punjab & Haryana at Chandigarh in Criminal Appeal Nos. 17-DB of 2005; and 360-DBA of 2005. The High Court partly affirmed the judgment and order dated 25/26.11.2004 of the Sessions Court in Sessions Trial No. 97 of 2003 convicting three Appellants, namely, Joga Singh, Mukhtiar Singh and Nishabar Singh under Sections 302 and 307 read with Section 149 of the Indian Penal Code, 1860, (hereinafter called IPC), and sentenced them to undergo rigorous imprisonment for life and to pay a fine of Rs. 10,000/-. Further, the High Court convicted accused/Appellants, namely, Bhajan Singh, Puran Singh and Gurdeep Singh who had been acquitted of all the charges by the trial court and awarded the sentences similar to the other accused.

(2.) Facts and circumstances giving rise to these appeals are as under:

(3.) Being aggrieved, the three Appellants convicted by the trial court filed Criminal Appeal No. 17-DB of 2005, while against the order of acquittal of the other three Appellants, the State of Haryana filed Criminal Appeal No. 360-DBA of 2005. The High Court heard both the appeals together and disposed of the same by a common judgment and order dated 15.12.2006, maintaining the conviction of Appellants in Criminal Appeal No. 17-DB of 2005. It also reversed the judgment and order of the trial court which acquitted the other three Appellants, and convicted them for the same offence. The High Court awarded them same sentence as one awarded to the persons convicted by the trial court. Hence, these appeals.

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BHAJAN SINGH ALIAS HARBHAJAN SINGH Vs. STATE OF HARYANA

Referred Judgements :-

JUDGEMENT

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