VIJENDER ALIAS MOTA Vs. STATE OF HARYANA

JUDGEMENT

(1.) Since common questions of law and facts are involved in these appeals, i.e. CRA-D-944-DB, CRA-D-994-DB, CRA-D-1023-DB, CRA-S- 2450-SB, CRA-S-2487-SB and CRA-S-2514-SB of 2014, therefore, these are taken up together and being disposed of by a common judgment.

(2.) These appeals are instituted against judgment dated 12.05.2014 and order dated 17.05.2014, rendered by learned Additional Sessions Judge, Hisar, in Sessions Case No. 27 dated 22.12.2008. Appellants along with coaccused Ram Parshad were charged with and tried for the offences punishable under Sections 302/212/216/34 IPC and Section 25/54/59 of the Arms Act.

(3.) Appellants Vijender alias Mota, Dinesh Kumar and Sandeep Sheokand were convicted and sentenced to undergo life imprisonment and to pay fine of Rs.50,000/- each and in default of payment of fine to further undergo rigorous imprisonment for a period of one year for the offence punishable under Section 302/34 IPC. They were also convicted and sentenced to undergo rigorous imprisonment for a period of one year and to pay fine of Rs.10,000/- each and in default of payment of fine to further undergo rigorous imprisonment for a period of three months for the offence punishable under Section 25/54/59 of the Arms Act. Appellants Ashok, Anil Kumar, Rakesh alias Rocky and Shamsher Singh were convicted and sentenced to undergo rigorous imprisonment for a period of four years and to pay fine of Rs.10,000/- each and in default of payment of fine to further undergo rigorous imprisonment for a period of three months for the offence punishable under Section 212 IPC. All the sentences were ordered to run concurrently. Co-accused Ram Parshad was acquitted of the charges framed against him.