BHUPINDER KUMAR Vs. STATE

JUDGEMENT

(1.) Vide impugned judgment and order dated 31.3.2006, while acquitting accused No.3 Alok Kumar, accused No.1 and accused No.2 i.e., Bhupinder Kumar and Praveen Kumar have been convicted for the offences punishable under Sections 364/394/302/201/34 IPC.

(2.) Vide order on sentence dated 7.4.2006, they have been sentenced to undergo imprisonment for life for the offence of murder. For the offence of abduction they have been sentenced to undergo imprisonment for 10 years. For the offence of robbery they have been sentenced to undergo imprisonment for 10 years and for the offence of destroying evidence they have been sentenced to undergo imprisonment for 7 years.

(3.) It has been directed that all sentences shall run concurrently. We understand this to mean that save and except the sentence for life imprisonment, all sentences would run concurrently and upon undergoing imprisonment for 10 years the sentence for the offence punishable under Sections 201/394/364 would be treated to have been undergone.