VIKKY Vs. STATE OF HARYANA

JUDGEMENT

(1.) Vide this order, the above-mentioned two criminal appeals bearing Nos. 519-SB of 2001 and 703-SB of 2001 are being disposed of by a common order, as these have arisen out of the same judgment dated 11.4.2001 passed by the Additional Sessions Judge, Sonepat.

(2.) Appellants were convicted for an offence under Section 395 and 412 of the Indian Penal Code (for short 'IPC') by the Additional Sessions Judge Sonepat vide judgment dated 11.4.2001. Vide order of even date, accused were sentenced to undergo rigorous imprisonment for a period of five years and to pay a fine of Rs. 3000/-each under Section 395 IPC and accused-Appellant-Rajender only was ordered to undergo rigorous imprisonment for a period of five years and to pay a fine of Rs. 3000/- under Section 412 IPC. Hence, the present appeals by the Appellants.

(3.) The brief facts of the case, as noticed by the learned appellate Court in para 2 of the order, read as under: