RAM NIWAS Vs. STATE OF HARYANA

JUDGEMENT

(1.) This appeal challenges the judgment and order passed by the High Court of Punjab and Haryana at Chandigarh dtd. 16/3/2009, thereby dismissing the appeal filed by the accused/appellant- Ram Niwas, which was filed challenging the judgment and order dated 11th/12/1/2005 passed by the learned Sessions Judge, Sonepat, thereby convicting the appellant for the offences punishable under Sec. 302 and 201 of the Indian Penal Code, 1860 (IPC for short) and sentencing him to suffer rigorous imprisonment for life and to a fine of Rs.5,000.00, in default of payment of fine to further undergo rigorous imprisonment for two years under Sec. 302 IPC and to suffer imprisonment for three years and to a fine of Rs.2,000.00 in default of payment of fine to further undergo rigorous imprisonment for one year. Both the sentences are directed to run concurrently.

(2.) The prosecution case, in brief, is thus:

(3.) We have heard Mr. Rishi Malhotra, learned Advocate-on- Record appearing on behalf of the accused/appellant- Ram Niwas and Mr. Birendra Kumar Choudhary, learned Additional Advocate General appearing on behalf of the State of Haryana.