VIJAY AND OTHERS Vs. STATE OF HARYANA

JUDGEMENT

(1.) We are disposing of two appeals bearing CRA No.683-DB of 2009 filed by Vijay son of Puran Singh, Ram Charan son of Jagga Ram and Seema wife of Vijay and CRA No.740-DB of 2009 filed by Panna Lal son of Deen Dayal and Sanjeev @ Sanju son of Ashok, against the order of the trial Court dated 4.5.2009 by which Panna Lal, Sanjeev @ Sanju, Seema and Vijay have been convicted for commission of offence punishable under Sections 364-A, 365 read with Sec. 34 of the Indian Penal Code, 1860 (for short IPC) and Ram Charan has been convicted for the offence punishable under Sec. 368 Penal Code.

(2.) All the appellants except Ram Charan have been sentenced for rigorous imprisonment for life alongwith fine of Rs.span2500.00 each for the offence under section 364A Penal Code and to further undergo imprisonment for a period of three months in case of non-payment of fine. All the appellants except Ram Charan have been sentenced for rigorous imprisonment for four years alongwith fine of Rs.span2000.00 each for the offence under section 365 Penal Code and to further undergo imprisonment for a period of two months in case of nonpayment of fine and appellant Ram Charan has been sentenced for rigorous imprisonment for life alongwith fine of Rs.span2500.00 eachfor the offence under section 368 Penal Code and to further undergo imprisonment for a period of three months in case of non-payment of fine. All the sentences are ordered to run concurrently and the period of detention already undergone by them during investigation and trial was ordered to be set off towards the aforesaid sentence of imprisonment.

(3.) The law was set into motion on a complaint of Abid Hussain son of Navi Hussain (Ex.PA) on the basis of which a formal FIR No.198 dated 27.8.2007 under Sections 364-A/365/368/34 Penal Code was registered at Police Station Old Faridabad (Ex.PA/1).