BAGGA ALIAS BANGU Vs. STATE OF HARYANA

JUDGEMENT

(1.) By this common order, four appeals viz. (1) Criminal Appeal No. 183-SB of 2003 preferred by Bagga alias Bangu; (2) Criminal Appeal No. 221-SB of 2003 filed by Sukhdev Singh; (3) Criminal Appeal No. 327-SB of 2003 preferred by Kashmir alias Seera and (4) Criminal Appeal No. 488-SB of 2003 filed by Jassi alias Jaswinder Singh and Loveli alias Balwinder Singh shall be decided altogether.

(2.) All the above named five Appellants were nominated as accused in a case FIR No. 259 dated 04.12.2001 registered at Police Station Sadar Sirsa under Sections 399/ 402 IPC and Section 25 of the Arms Act, 1959. The Court of Additional Sessions Judge, Sirsa vide its impugned judgment dated 8th January, 2003 held all the five Appellants guilty of an offence punishable under Sections 399/ 402 IPC. The trial Court also found Jassi alias Jaswinder Singh and Loveli alias Balwinder Singh guilty of an offence punishable under Section 25 of the Arms Act, 1959. Vide a separate order of even date, all the Appellants were sentenced to undergo rigorous imprisonment for a period of ten years and to pay a fine of Rs. 10,000/- each, in default of payment of fine to further undergo imprisonment for two years under Section 399 IPC, They were also sentenced under Section 402 IPC to undergo rigorous imprisonment for a period of seven years and to pay a fine of Rs. 10,000/- each, in default of payment of fine to further undergo imprisonment for two years. Appellants Jassi alias Jaswinder Singh and Loveli alias Balwinder Singh alias Buta Singh were also sentenced under Section 25 of the Arms Act, 1959 to undergo rigorous imprisonment for a period of three years. All the Substantive sentences of each accused were ordered to run concurrently.

(3.) The Appellants have filed present four appeals assailing their conviction and sentence recorded by the Court below.