PARVEEN @ BEENU AND ANOTHER Vs. STATE OF HARYANA

JUDGEMENT

(1.) Vide this judgment, I intend to dispose of two appeals bearing Crl.A. No. S 1393 SB of 2011 titled as Parveen @ Beenu and another vs. State of Haryana and Crl.A. No. S 1756 SB of 2011 titled as Sonu vs. State of Haryana, as both these appeals have arisen out of same judgment. However, the facts are being taken from Crl.A. No. S-1393 SB of 2011.

(2.) Parveen @ Beenu s/o Dharamvir, Surender @ Sonu s/o Ram Kishan and Sonu s/o Raj Singh were sent to stand trial for offence under Sections 395, 397 IPC and 25/54/59 of Arms Act, by SHO Police Station, Kasola.

(3.) The brief resume of the case is that on the intervening night of 7/8.7.2010 complainant Mohammad Sakil s/o Ibrahim resident of Mohalla Islampur, Fatehpur Road, Police Station Seekar, District Seekar, a driver by profession, alongwith his brother Mukhtyar was going to Delhi in a Innova car bearing registration No. RJ-14-UA- 0912. At about 2-2.30 am (midnight) when they reached near Coil company in the area of police station, Kasola, situated on National Highway No. 8, a Scorpio vehicle of dust colour occupied by 8-9 persons was parked in front of the vehicle bearing registration No. RJ-14-UA-0912. The occupants of the Scorpio vehicle came out and started abusing the complainant and his brother and dragged both of them out of the Innova vehicle. All of them occupied the Innova vehicle and fled away from the spot. While running away, they have taken away 3 mobile phones bearing Nos. 7568268532 and 9982990727 and one mobile phone without sim. Complainant reached the petrol pump situated near the place of occurrence, where the police, as well as, owner of the vehicle, namely, Asan @ Harun were informed.