VIJAY KUMAR @ HANUMAN Vs. STATE

JUDGEMENT

(1.) This appeal is directed against the judgment and order dated 29.8.1997 of the Additional Sessions Judge in Sessions Case No. 73/96, where by the learned judge has held the appellant guilty under Section 392 read with Section 397 IPC as well as for offence under Section 27 of the Arms Act and further by an order dated 30.8.1997 sentenced the appellant to undergo RI for seven years under Section 392 read with Section 397 IPC with a fine of Rs. 1000/ - and in default of payment of fine to further undergo RI for 15 days and also sentenced the appellant to undergo RI for three years for the offence under Section 27 of the Arms Act with a fine of Rs. 1000/ - and in default of payment of fine to further undergo SI for 15 days. Both the sentences were directed to run concurrently.