SANJAY Vs. STATE

JUDGEMENT

(1.) ON 19.11.2001 at about 11.00 a.m. in house No.C -174, Sector -1, Avantika, of the complainant Kamla Devi (PW -1), the appellants/accused had while committing robbery had also caused injuries upon her person.

(2.) THERE were four persons involved in the incident namely Sunil Kumar @ Pehalwan, Sajay, Jai Pal and Sunil @ Somi. Jai Pal has since suffered the sentence imposed upon him. The other three accused are before this Court.

(3.) ALL the aforenoted accused persons had been convicted and had been sentenced to undergo rigorous imprisonment for a period of 7 years and to pay fine of Rs.500/ - in default of payment of fine to undergo rigorous imprisonment for 3 months under Section 394 IPC; for the offence under Section 452 of the IPC the accused persons had been sentenced to undergo rigorous imprisonment for 5 years and to pay fine of Rs.500/ - in default of payment of fine to undergo rigorous imprisonment for 3 months. Accused Sanjay and Sunil Kumar @ Pehalwan had also been convicted under Section 27 of the Arms Act read with Section 397 of the IPC but no separate sentence was imposed qua the said offences.