LEELA SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The accused-appellants were tried by the learned Additional Sessions Judge, Narnaul (hereinafter referred as the 'trial Court') for the offences punishable under Sections 147/365/367 read with Section 149 of the Indian Penal Code in FIR No. 290 dated 25.8.1998, registered at Police Station Mahendergarh for forcibly abducting and causing injuries mercilessly to one Jagdish, Sarpanch of village Akoda when he along with one Jogender of village Akoda had gone to Mahendergarh to meet Block Development and Panchayat Officer and to do other panchayat work.

(2.) The learned trial Court upon appreciation of evidence adduced on record, vide impugned judgment and order dated 9/11.7.2001, has convicted the accused-appellants for the commission of offence under Section 365/323 read with Section 149 of the Indian Penal Code and sentenced them to undergo rigorous imprisonment for a period of two years each for the offence punishable under Section 365 read with Section 149 of the Indian Penal Code and to pay a fine of Rs. 500/- each and in default of payment of fine, to undergo further rigorous imprisonment for six months each and also to undergo rigorous imprisonment for six months each under Section 323 read with Section 149 of the Indian Penal Code. Both the sentences were ordered to run concurrently.

(3.) Feeling aggrieved against the aforesaid judgment/order of conviction/sentence, the appellants have filed the present appeal.