SOMBIR Vs. STATE OF HARYANA

JUDGEMENT

(1.) Challenge in the twin appeals, is to the judgment of conviction and order of sentence dated 30.05.2017 passed by learned Addl. Sessions Judge, Sonipat, vide which the appellants were held guilty and convicted and sentenced as under:-

(2.) The background facts in nutshell are, as herein given:-

(3.) The proceedings were initiated in the present case, on the basis of statement got recorded by Bimla, when in pursuance of receipt of telephonic information in Police Station from Control Room Sonipat, ASI Subhash along with other police officials, had gone to the house of Sushil. FIR was registered. During the course of investigation, the accused were apprehended.