VINOD KUMAR Vs. STATE

JUDGEMENT

(1.) Vide the impugned judgment dated 04.09.2002, appellant was held guilty for the offences punishable under Sec. 394 read with Sec. 397 Penal Code and Sec. 27 of Arms Act in case FIR no. 346/2001, registered at PS-R.K. Puram. Consequently, vide order on sentence of even date, he was sentenced to undergo RI for a period of 7 years for the offence punishable under Sec. 394 Penal Code with fine of Rs. 200.00 and in default of payment of fine, he was further sentenced to undergo SI for one month.

(2.) Appellant was also sentenced to undergo RI for 7 years for the offence punishable under Sec. 397 Penal Code and for the offence punishable under Sec. 27 of Arms Act, he was sentenced to undergo RI for two years with fine of Rs. 200.00 and in default of payment of fine, he was further sentenced to under SI for one month. All the sentences were directed to run concurrently and benefit of Sec. 428 Crimial P.C. was also given to the appellant.

(3.) Vide order dated 20.07.2005, the sentence of the appellant was suspended and he was directed to be released on bail upon his executing a personal bond in the sum of Rs. 25,000.00 with one surety of the like amount to the satisfaction of the ld. trial court.