RAJESH KUMAR ALIAS RAJU Vs. STATE OF HARYANA

JUDGEMENT

(1.) Vide order dated 27/29.7.1999. Additional Sessions Judge. Kurukshetra convicted Rajesh Kumar alias Raju. Rajinder Kumar alias Jinda. Karam Singh alias Karmi and Rajinder Kumar alias Beera under Sections 376(2)(g), 506. 3 12 read with Section 511/34 of the Indian Penal Code and sentenced them as follows: U/S 376(2)(g) IPC; RI for 10 years each and to pay fine of Rs. 1,000/ each. In default of payment of fine further RI for 2 years. Sentences were however ordered to run concurrently. Not satisfied with their conviction and sentence passed upon them, each of them came up in separate appeal to this court.

(2.) Rajesh Kumar alias Raju has come up to this Court through criminal appeal No. 992-SB of 1999, Rajinder Kumar alias Jinda has come up to this Court through criminal appeal No. 763 SB of 1999, Karam Singh alias Karmi has come up to this Court through criminal appeal No. 864-SB of 1999 and Rajinder Kumar alias Beera has come up to this Court through criminal appeal No. 913-SB of 1999 as all of them have been convicted and sentenced by the learned Additional Sessions Judge, Kurukshetra through one and the same judgment dated 27/29.7.1999 at Sessions Case No. 36 of 1996.

(3.) This judgment will dispose of Cr1. Appeals Nos. 992-SB of 1999 filed by Rajesh Kumar alias Raju, 763-SB of 1999 filed by Rajinder Kumar alias Jinda, 864-SB of 1999 filed by Karam Singh alias Karmi and 913-SB of 1999 filed by Rajinder Kumar alias Beera simultaneously as they have arisen one and the same judgment.