DARSHAN SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) By this common order, Criminal Appeals viz. CRA S-28-SB of 2012 and CRA S-136-SB of 2012 are being decided together as the same arise from judgment dated 17.12.2011 and order of sentence dated 19.12.2011 passed by the learned Additional Sessions Judge, Kurukshetra. Both the criminal appeals have been preferred by the appellants Darshan Singh and Ashok Kumar, who were named as accused in case FIR No. 153 dated 25.08.2005, registered at Police Station Ladwa, under Sections 489-A, 489-B, 489-C, 120-B of the Indian Penal Code. The learned Trial Court vide the impugned judgment dated 17.12.2011 found the appellants guilty of offence under Section 489-C IPC and vide order dated 19.12.2011, sentenced them to undergo rigorous imprisonment for a period of three years and to pay a fine of Rs. 5000/-, in default, to undergo further SI for three months.

(2.) I need not dilate upon the facts of this case in detail as the same have already been recapitulated in the judgment of the learned trial Court and in view of the ultimate prayer of the appellants seeking reduction in sentence.

(3.) I have heard the learned counsel for the parties and perused the record.