BABU RAM Vs. STATE

JUDGEMENT

(1.) Mr.Raju Dudani, learned counsel for appellants submits that on the complaint of PW1 Shri Rajvir Singh, vide FIR No.200/1999 a case under Section 147/148/149/307 Indian Penal Code, 1860 was registered at police station against the appellants besides two other accused persons, who have since been acquitted.

(2.) Further submits that vide judgment dated 10.12.2004, learned Trial Court held the guilty appellants and vide order on sentence dated 15.12.2004, appellant Babu Ram and Virender Kumar were sentenced to undergo RI for 05 years each with fine of Rs. 1,000/- each for the offence under Section 307 Indian Penal Code, 1860. Both of them further sentenced to undergo RI for 01 year with fine of Rs. 500/- each for the offence under Section 324 Indian Penal Code, 1860. Appellant Ravinder and Rajesh were also held liable under Section 307/324 Indian Penal Code, 1860, however, by taking a lenient view, both of them were sentenced to RI for 03 years with fine of Rs. 1,000/- each under Section 307 Indian Penal Code, 1860 and further sentenced to undergo RI for 01 year with fine of Rs. 500/- each for the offence under Section 324 Indian Penal Code, 1860. Benefit of Section 428 Cr. P.C. was also extended to all the appellants and both the sentences to run concurrently.

(3.) Learned counsel for the appellants submits that fine already stood deposited with the Trial Court.