RAM KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) By this common order, Criminal Appeal No. 443-SB of 1998 preferred by appellant Ram Kumar son of Jumman and No. 411-SB of 1998 preferred by appellants Balwinder Singh son of Surta Ram, Rulia Ram alias Balbir son of Mukhtiara Ram, shall be decided together.

(2.) Both the appeals assail the impugned judgment dated 5.5.1998 whereby the appellants were held guilty of offence under Section 420 IPC. Appellants Ram Kumar and Rulia Ram alias Balbir were also held guilty of offence under Sections 489-A, 489-B and 489-C IPC. They have also challenged the order of sentence dated 7.5.1998.

(3.) A chart drawn by the trial Court reflecting sentence awarded upon the accused is reproduced below :-