KULDEEP Vs. STATE

JUDGEMENT

(1.) By way of the present appeals, the appellants have assailed the common judgment on conviction dated 08.10.2012 and order on sentence dated 19.12.2012 in FIR No. 697/07 under Sections 307/34 IPC and Sections 25/27/54/59 of the Arms Act, P.S. Nand Nagri whereby all the appellants were convicted under Sections 307/34 IPC and were sentenced to RI for four years along with fine of Rs.25,000/-, in default whereof to undergo RI for one year. It was also directed that the fine imposed i.e., Rs.1,00,000/- (in total) shall be payable to the injured/complainant after the expiry of the period of appeal.

(2.) As both appeals assail a common judgment, they are taken up together for hearing and are disposed of vide this common judgment.

(3.) For the sake of felicity, brief facts of the case, as noted by the trial court, are reproduced as under:-