GAURAV MAINI Vs. STATE OF HARYANA

JUDGEMENT

(1.) The appellants were subjected to trial in the Court of learned Additional Sessions Judge, Panchkula(hereinafter being referred to as the 'trial Court') in Sessions Case No. 11 of 2003 for the offences punishable under Ss. 364A, 392 and 120B of the Indian Penal Code, 1860(hereinafter being referred to as 'IPC'). Vide judgment and order dtd. 26/9/2005, the learned trial Court held the appellants guilty for the above mentioned offences and sentenced them as below: -

(2.) Being aggrieved by the conviction and sentences awarded by the learned trial Court, the appellants preferred separate appeals before the Punjab and Haryana High Court. The Division Bench of the Punjab and Haryana High Court dismissed the appeals preferred by the appellants vide common judgment dtd. 19/1/2009 affirming the judgment passed by the learned trial Court and upholding the conviction and sentences of the appellants.

(3.) The aforesaid judgment rendered by the Division Bench of the Punjab and Haryana High Court is subjected to challenge in these four appeals.