RAJBIR Vs. STATE OF HARYANA

JUDGEMENT

(1.) Since all the appeals respectively bearing number CRA-D- 1104-DB-2015, number CRA-S-2762-SB-2015, and, number CRA-S- 2763-SB-2015 arise from a common verdict, made by the learned trial Judge concerned, hence all the appeals (supra) are amenable for a common verdict being made thereons.

(2.) All the appeals (supra) arise from a verdict, as made on 30/5/2015, upon Sessions Case No. 30/2013, by the learned Additional Sessions Judge, Karnal. Through the above said verdict, the learned trial Judge concerned, convicted accused Rajbir, and, Kulvinder, in respect of charges drawn qua commission of offences punishable under Sec. 120-B, Sec. 365, and, under Sec. 302 IPC read with Sec. 120-B IPC, and, also convicted the above accused, in respect of a charge drawn against them for the commission of an offence punishable under Sec. 201 of the IPC. However, through the verdict (supra), the learned trial Judge concerned, though acquitted accused Surinder alias Pappi, and, Rajinder qua charges drawn against them for commission of offences punishable under Ss. 120-B, 365, 302 of the IPC read with Sec. 120-B of the IPC, but he convicted them for a charge drawn against them for the commission of an offence punishable under Sec. 201 of the IPC. Moreover, through a separate sentencing order, drawn on 30/5/2015, the learned trial convicting Court concerned, imposed upon convicts Rajbir, and, Kulvinder, the hereinafter extracted sentence(s) of imprisonment as well as of fine. <FRM>JUDGEMENT_90_LAWS(P&H)11_2022_1.html</FRM>

(3.) Moreover, the learned trial Judge concerned, imposed upon convicts Rajinder and Surinder alias Pappi, the sentence of rigorous imprisonment, extending upto a term of two years, besides imposed upon them, sentence of fine, comprised in a sum of Rs.2500.00 each, in respect of an offence punishable under Sec. 201 of the IPC, and, in default of payment of fine amount, he sentenced them to undergo simple imprisonment for three months.