SUSHIL ALIAS MONU Vs. STATE

JUDGEMENT

(1.) Vide instant appeal, the both appellant have assailed the impugned judgment dated 08.02.2011 whereby they were held guilty for the offences punishable under Section 392 read with Section 34 Indian Penal Code, 1860 whereas appellant Jitender in addition to above held guilty for the offence under Section 397 Indian Penal Code, 1860.

(2.) Also challenged the order on sentence dated 15.02.2011 whereby both of them sentenced to rigorous imprisonment for seven years each and to pay fine of '3,000/- each for the offence punishable under Section 392 read with Section 34 Indian Penal Code, 1860.

(3.) Appellant Jitender further sentenced to undergo rigorous imprisonment for seven years for the offence punishable under Section 397 Indian Penal Code, 1860.