AMIT KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) This appeal has been filed by the appellant, who was tried and convicted by Addl. Sessions Judge, Yamuna Nagar vide its judgment of conviction dated 09.02.2012 and order of sentence dated 10.02.2012 in FIR No.95 dated 24.03.2008 registered for commission of offence punishable under Sections 307, 452, 109, 506 IPC and 25 of Arms Act, 1959 at police station City Jagadhri. The appellant Amit Kumar and his father Raghbir Singh faced the trial, which ended in the conviction of Amit Kumar, however, his father Raghbir Singh was acquitted. Amit Kumar was convicted under Sections 307 and 452 IPC and sentenced to the following imprisonment: <FRM>JUDGEMENT_432_LAWS(P&H)11_2013_1.html</FRM>

(2.) All the sentences were to run concurrently.

(3.) Adverting now to the facts, Charanjit Singh- complainant lodged a report with the police regarding an incident, which had occurred in his house on 23.03.2008. He along with his wife had gone to the market when a call from their daughter Mehar was received that Amit Kumar had entered their house and was asking for their daughter Shiane and he was armed with pistol and was threatening to kill her and thereafter he went away. The complainant further disclosed that at about 11.00 pm, when he along with his wife Satinder Kaur were sitting in the lobby, Amit Kumar jumped over the wall and entered their house. He was armed with pistol and asked them in a loud voice to hand over Shiane to him otherwise he would kill the entire family.