RANDEEP ALIAS KALA Vs. STATE OF HARYANA

JUDGEMENT

(1.) Crm No. 34726 of 2013

(2.) The only independent witness PW1 Sultan Singh had chosen not to support the case of the prosecution. Therefore, the trial court chose to acquit both the accused of the charges under Section 120B and Section 307 read with Section 34 of the Indian Penal Code. As the accused appellant was convicted under Section 25 of the Arms Act and was sentenced to undergo three years rigorous imprisonment and to pay a fine of Rs. 10,000/- and in default to further undergo a period of six months rigorous imprisonment, he has preferred the present appeal.

(3.) Heard the submission made by learned counsel appearing for the appellant as well as learned Assistant Advocate General appearing for the state of Haryana.