RAJESH Vs. STATE OF HARYANA

JUDGEMENT

(1.) This judgment of mine shall dispose of two appeals, namely, CRA No. 638-SB of 2002 and CRA No. 698-SB of 2002, as the same are directed against the com-mon judgment dated 28.3.2002 (for short 'im-pugned judgment') passed by the learned Ad-ditional Sessions Judge, Fast Track-II, Faridabad (hereinafter referred as 'trial Court'). However, the facts are being taken from CRA No. 638-SB of 2002.

(2.) The present appeal has been directed against the impugned judgment passed by the learned trial Court, convicting the appellants for committing offence under Sections 402 and 399 of IPC and against the order dated 30.3.2002 thereby sentencing each of them to undergo three years rigorous imprisonment and to pay a fine of Rs.500 and in default of payment of fine, to further undergo imprisonment for a period of one month under Section 402 IPC and to un-dergo rigorous imprisonment for a period three years and to pay a fine of Rs.500 and in default of payment of fine, to further undergo impris-onment for a period of one month under Sec-tion 399 IPC. However, both the sentences were ordered to run concurrently.

(3.) The case of the prosecution, as narrated in para 2 of the impugned judgment, reads as under: