PARVEEN ALIAS SONU Vs. STATE OF HARYANA

JUDGEMENT

(1.) This judgment will dispose of the aforesaid appeals as the same arise out of a common incident.

(2.) The aforesaid appeals are instituted against the judgment dtd. 14/1/2010 and order dtd. 18/1/2010, rendered by learned Additional Sessions Judge, Rewari, in Session Case No. 32 of 2009. Appellants Amarjit Singh, Surender Singh @ Dattu, Parveen @ Sonu, Vinod @ Dhillu, Sunil @ Bachi, Ravi, Naushad and Nadeem were charged with and tried for the offence punishable under Ss. 224 , 225 , 332 , 353 , 392 , 307 , 302 , 120-B IPC and Sec. 25 / 54 / 59 of the Arms Act. The appellants were convicted and sentenced to undergo rigorous imprisonment for a period of one year along with fine of Rs.250.00 each under Sec. 224 IPC and in default of payment of fine, to further undergo rigorous imprisonment for a period of one month. They were also convicted and sentenced to undergo rigorous imprisonment for a period of two years along with fine of Rs.500.00 each under Sec. 225 IPC and in default of payment of fine, to further undergo rigorous imprisonment for a period of one month. They were further convicted and sentenced to undergo rigorous imprisonment for a period of two years along with fine of Rs.500.00 each under Sec. 332 IPC and in default of payment of fine, to further undergo rigorous imprisonment for a period of one month. They were also convicted and sentenced to undergo rigorous imprisonment for a period of two years along with fine of Rs.500.00 each under Sec. 353 IPC and in default of payment of fine, to further undergo rigorous imprisonment for a period of one month. They were also convicted and sentenced to undergo life imprisonment along with fine of Rs.5,000.00 each under Sec. 302 read with Sec. 120-B IPC and in default of payment of fine, to further undergo rigorous imprisonment for a period of one year. Appellants Amarjit Singh and Surender Singh @ Dhattu were further convicted and sentenced to undergo rigorous imprisonment for a period of one year along with fine of Rs.250.00 each under Sec. 25 of the Arms Act and in default of payment of fine, to further undergo rigorous imprisonment for a period of one month. All the substantive sentences were ordered to run concurrently.

(3.) One of the appellants, namely, Surender Singh @ Dhattu has died. The appeal qua him stands abated vide order dtd. 6/3/2020.