OM PRAKASH Vs. STATE

JUDGEMENT

(1.) BY this appeal filed under section 374 of Criminal Procedure Code, 1973 (hereinafter referred to as Cr.P.C. ), the appellants seek to challenge the impugned judgment and order on sentence dated 27.11.1999 and 4.12.1999 respectively whereby the Appellants were convicted for committing an offence punishable under Section 302/149, 308/149, 452/149, 148/149, 147/149 of Indian Penal Code, 1860 (hereinafter referred to as IPC ). They were sentenced to undergo rigorous imprisonment for life for the offence punishable under section 302/149 IPC; rigorous imprisonment for a period of 7 years for the offence punishable under section 308/149 IPC; rigorous imprisonment for a period of 7 years for the offence punishable under section 452/149 IPC; rigorous imprisonment for a period of 3 years for the offence punishable under section 148/149 IPC; rigorous imprisonment for a period of 2 years for the offence punishable under section 147/149 IPC and it was ordered that all the sentences shall run concurrently.

(2.) THE facts germane to the case of the prosecution are that

(3.) ON behalf of the Appellants arguments were addressed by B.S. Chowdhary, Advocate. The State was led by Mr. Sunil Sharma, Learned Additional Public Prosecutor.