MUKESH KUMAR @ SONU Vs. STATE OF HARYANA

JUDGEMENT

(1.) The appellant has been convicted by the Additional Sessions Judge (I), Faridabad vide judgment dated 26.3.2007 and 28.3.2007 under sections 302, 365 and 201 of the Indian Penal Code and sentence dated 28.3.2007. The appellant has been sentenced as follows: (a) rigorous imprisonment for life and to pay a fine of Rs.5,000/- under section 302 of the Indian Penal Code. In default thereof, the appellant has been ordered to undergo further rigorous imprisonment for six months; (b) under section 365 Indian Penal Code, to rigorous imprisonment for three years along with a fine of Rs.1000/- and in default to further undergo rigorous imprisonment for six months; and ( c ) under section 201 of the Indian Penal Code, to rigorous imprisonment for two years and to pay a fine of Rs.1,000/- and in default to further undergo rigorous imprisonment for six months.

(2.) All sentences have been ordered to run concurrently.

(3.) Smt. Mamta lodged a written complaint dated 9.2.2006, Ex. PA, with the Senior Superintendent of Police, Faridabad that her husband, Pappan, is a driver on truck no. HR 38G 8633.