PANKAJ Vs. STATE

JUDGEMENT

(1.) The present proceedings are instituted impugning judgment of conviction dated 26.09.2015 whereby the appellants were convicted for offence punishable u/s 392/506/34 IPC. Vide order on sentence dated 28.09.2015, the appellants were directed to undergo RI for five years along with fine of Rs.5,000/- each for the offence punishable under sections 392/34 IPC in default whereof to undergo SI for 6 months. They were also sentenced to RI for one year for the offence punishable under sections 506/34 IPC. The sentences were directed to run concurrently and benefit of Section 428 Cr.P.C. was granted to both the appellants.

(2.) As both the appeals arise out of one common judgment, they are taken up together for consideration and disposed of vide this judgment.

(3.) For the sake of felicity, the facts noted by the trial court are reproduced hereinunder: