ANOOP ALIAS KIRORI Vs. STATE OF HARYANA

JUDGEMENT

(1.) The relevant Sessions Case No.6 of 2009, whereons, the impugned verdict of conviction became drawn on 29/1/2010 by the learned Additional Sessions Judge (I), Bhiwani, arose from FIR No.174 of 3/12/2003.

(2.) In the above FIR one Vinod, one Manoj, one Ravi Kumar, one Rajesh, one Gulshan, and, one Anoop alias Kirori (who is the convict-appellant in the instant appeal) were arrayed as accused. The offences embodied in the above FIR were constituted under Ss. 332/353/302/307/392/397, read with Sec. 34 of IPC, and, under Ss. 25/27/57/59 of Arms Act. The FIR (supra), became registered with Police Station Siwani.

(3.) After conclusion of the trial in respect of the above accused, except the present appellant, the learned convicting Court through a judgment made, on 16/4/2007, proceeded to record a finding of conviction on various counts against accused Vinod and also co-accused Manoj, but made a verdict of acquittal against co-accused Ravi Kumar, Rajesh, and, Gulshan, but only in respect of charges drawn against them under Sec. 216-A of IPC.