ASHOK Vs. STATE OF HARYANA

JUDGEMENT

(1.) This judgment would dispose of above titled six Criminal Appeal Nos. 216-DB of 2004, 2305-SB of 2003, 2383-SB of 2003, 139-SB of 2004, 305-SB of 2004 and 354-SB of 2004 filed by the accused- Appellants as all these have arisen out of a common judgment of conviction dated November 19th, 2003 and order of sentence dated November 22nd, 2003 passed by Sessions Judge, Faridabad.

(2.) Seven persons, namely, Ashok, Gurvinder Singh, Jiwan Singh, Sushil, Sanjeev Kumar, Mohan Singh and Rizwan accused- Appellants, were tried by the trial Court for offence punishable under Sections 394, 395, 396 and 412 of Indian Penal Code (for short 'the IPC). By the impugned judgment, they were convicted and sentenced as under:

(3.) All the accused- Appellants were acquitted of the charge under Sections 395 and 396 IPC.