JITENDER ALIAS CHINTU Vs. STATE OF HARYANA

JUDGEMENT

(1.) Jitender alias Chintu son of Brij Mohan and Chetan Parkash have preferred this appeal against the judgment of conviction and sentenced dated 20.10.2000/21.10.2000. The said appellants were convicted under Section 354 of the Indian Penal Code and sentenced to undergo Rigorous Imprisonment for a period of one year each and to pay a fine of Rs. 1000/- each under Section 354 IPC or in default of payment of fine to further undergo Rigorous Imprisonment for a period of one month.

(2.) In criminal appeal No. 1053-SB-2000 Manoj Kumar assailed the judgment of his conviction under Section 376 of the Indian Penal Code and sentence of seven years Rigorous Imprisonment and pay a fine of Rs. 5000/- for the commission of offence punishable under Section 376 IPC or in default of payment of fine to further undergo Simple Imprisonment for three months.

(3.) It is proposed to disposed of both these appeals by way of single judgment as both arise out of the same judgment dated 20.10.2000/21.10.2000 passed by the learned Additional Sessions Judge, Jagadhri.