NEMWATI AND OTHERS Vs. STATE OF HARYANA

JUDGEMENT

(1.) By one judgment, the Court intends to dispose of all the above mentioned appeals, as they have arisen out of one and the same judgment of conviction and order of sentence dated 5/8.5.2008 passed by Additional Sessions Judge, Faridabad.

(2.) The appellants in all the appeals, alongwith their coaccused Mohar Singh, were tried for the offences under Sections 120-B, 364/34, 364-A/149, 302/34 and 201/34 IPC. Vide impugned judgment and order, all the appellants were convicted and sentenced as follows:- <FRM>JUDGEMENT_245_LAWS(P&H)2_2012(1).html</FRM>

(3.) The substantive sentences of appellants Sudhir and Sham were ordered to run concurrently. The period of imprisonment already undergone by the appellants during investigation and trial of the case was ordered to be set off from the sentence imposed. However, Mohar Singh, co-accused of the appellants was acquitted of all the charges framed against him. The appellants were also acquitted of the charge under Section 364-A IPC.