AMRIK SINGH AND ORS. Vs. STATE OF HARYANA

JUDGEMENT

(1.) APPELLANTS had faced the trial for an offence under Sections 392/ 328 read with Section 34 of the Indian Penal Code (Indian Penal Code, 1860 for short), 1860 in FIR No. 394 dated 8.9.19991 registered at Police Station City Jind. Appellant Mewa Singh also faced the trial for an offence under Section 25 of the Arms Act, 1959 (the Act for short).

(2.) THE trial Court vide judgment dated 2.9.2002 convicted the Appellants for an offence under Sections 392, 328/34 Indian Penal Code, 1860 and Section 25 of the Act. Vide order dated 3.9.2002, Appellants were sentenced to undergo rigorous imprisonment for five years and to pay a fine of Rs. 500/ - each for an offence under Section 392 Indian Penal Code, 1860. The Appellants were further sentenced to undergo rigorous imprisonment for five years and to pay a fine of Rs. 500/ - each for an offence under Section 328/ 34 Indian Penal Code, 1860. Appellant Mewa Singh was also sentenced to undergo rigorous imprisonment for two years and to pay a fine of Rs. 200/ - under Section 25 of the Act. All the sentences were ordered to run concurrently.

(3.) NONE has appeared on behalf of the Appellants.