SUSHIL Vs. STATE OF HARYANA

JUDGEMENT

(1.) ADMITTED . To be listed for hearing with Crl. Appeal No.D-297-DB of 2013.

(2.) LEARNED State counsel has filed three affidavits of Shri J.S. Sethi, Superintendent District Jail, Bhiwani mentioning the period of imprisonment undergone by the applicants/appellants namely Sushil, Sandeep and Bimla Devi. The same are taken on record.

(3.) THE applicants/appellants have been convicted for the offences punishable under Sections 148, 323 read with Section 149 and 325 read with Section 149 of the Indian Penal Code (IPC-for short). They have been sentenced to undergo rigorous imprisonment for two years; besides, pay a fine of Rs.2000/- and in default thereof to undergo imprisonment for a period of three months for the offence punishable under Section 325 read with Section 149 IPC. They have been sentenced to undergo imprisonment for one year each for the other offences under Sections 148 and 323 read with Section 149 IPC respectively. All the sentences have been ordered to run concurrently.