HARISH KUMAR AND ORS. Vs. STATE

JUDGEMENT

(1.) Feeling aggrieved by the judgment dated 20th August, 2011 passed by the Special Judge (PC Act) -06, Tis Hazari, Delhi in CC No. 185/09 vide which appellant Sahib Singh was convicted under Sec. 7, 13(1) (d) punishable under Sec. 13(2) of the POC Act, 1988 r/w Sec. 120B of IPC and accused Harish guilty under Sec. 7 of POC, 1988 Act r/w Sec. 120B of IPC and order on sentence dated 8th September, 2011 vide which both the appellants were sentenced to undergo RI for a period of one year with fine of Rs. 5,000/ - in default to undergo simple imprisonment for further period of 3 months, separate appeals bearing nos. 1225/2011 and 1222/2011 have been preferred by them.

(2.) During the pendency of the appeal, Sahib Singh expired on 10th December, 2012 and vide order dated 15th April, 2013, his legal heirs were allowed to continue with the appeal to be decided on merits.

(3.) Succinctly stated, prosecution case is as follows: -