DHEERAJ @ SONU Vs. STATE

JUDGEMENT

(1.) Vide impugned judgment dated February 20, 2015, appellant, along with 12 other co-convicts, was convicted for the offences punishable under Sections 307/186/332/353/148/342/440/120-B IPC. Vide order on sentence dated March 27, 2015, he was awarded sentence to undergo rigorous imprisonment for a period of nine years and to pay a fine of Rs.5,000/- and in default of payment of fine to undergo simple imprisonment for a period of one month for the offence punishable under Section 307 IPC besides varying sentence of rigorous imprisonment for other offences. Appeals of nine coconvicts were disposed of by this Court vide judgment dated May 31, 2016. Appeal of co-convict Rihan @ Gaon Wala was dismissed as withdrawn vide order dated January 12, 2017. Since two other co-convicts namely Dharam and Satpal Bedi have not filed their appeals, this Court is now concerned with the present appeal filed by appellant Dheeraj @ Sonu.

(2.) Brief facts of the prosecution case are noted in the judgment of this Court dated May 31, 2016 as under:

(3.) The testimony of the relevant witnesses as noted in judgment of this Court dated May 31, 2016 is as under: