LAWS(P&H)-2022-12-108

SUNIL Vs. STATE OF HARYANA

Decided On December 15, 2022
SUNIL Appellant
V/S
STATE OF HARYANA Respondents

JUDGEMENT

(1.) By way of this common judgment, I will decide the fate of CRA-S-638-SB-2004 (O&M), CRA-S-666-SB-2004 (O&M), CRA-S-727-SB-2004 (O&M) and CRR-2004-2004 (O&M), as the issue involved therein is identical, and these are version and cross-version cases.

(2.) CRA-S-638-SB-2004 - Sunil and others Vs. State of Haryana, and CRA-S-666-SB-2004 - Anil Vs. State of Haryana, have been filed against the judgment dtd. 9/3/2004 and order of quantum of sentence dtd. 11/3/2004, passed by Ld. Addl. Sessions Judge, Sonepat, in Sessions Case No.132 of 7/11/2003, arising from FIR No.182, dtd. 6/9/2001, registered under Ss. 148, 323, 324, 307, 149 of Indian Penal Code (IPC) and Sec. 25 of the Arms Act, Police Station Kharkhoda, District Sonepat, wherein, appellants were convicted and sentenced as under:- <IMG>JUDGEMENT_108_LAWS(P&H)12_2022_1.jpg</IMG> All the substantive sentences were ordered to run concurrently. However, the period of detention already undergone by the accusedappellants, if any, was ordered to be set off against the substantive sentence.

(3.) Besides above, by way of CRR-2004-2004 - Balwan Singh Vs. State of Haryana and others, petitioner sought maximum sentences for the offences committed by the respondents i.e. appellants in FIR No.182, dtd. 6/9/2001. Also, a criminal appeal i.e. CRA-S-727-SB-2004 - Balwan Singh and others Vs. State of Haryana and another, has been filed by appellants Balwan Singh, Rajinder Singh, Darbari Singh, Jagat Singh and Hari Ram, against the judgment dtd. 9/3/2004 and order of quantum of sentence dtd. 11/3/2004, passed by Ld. Addl. Sessions Judge, Sonepat, in Sessions Case No.131 of 7/11/2003, in cross-complaint under Ss. 148, 149, 323, 392 and 452 of IPC, arising from FIR No.182, dtd. 6/9/2001, registered under Ss. 148, 323, 324, 307, 149 of IPC and Sec. 25 of the Arms Act, Police Station Kharkhoda, District Sonepat, wherein, accused-appellants were convicted and sentenced as under:- <FRM>JUDGEMENT_108_LAWS(P&H)12_2022_1.html</FRM>