TEJPAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) THESE are two appeals arising out of the judgment of conviction dated 26.08.2010 and order of sentence dated 27.08.2010 passed by the Additional Sessions Judge, Gurgaon who convicted the appellants in FIR No.131 dated 01.04.2009, registered at Police Station Sohna for commission of offences punishable under Sections 395, 397, 394 and 458 IPC . Five accused had been challaned by the police out of whom Amit and Naresh were acquitted, the remaining three were convicted and sentenced to the following imprisonment: - <IMG>JUDGEMENT_1053_TLP&H0_2013.jpg</IMG>

(2.) THE substantial sentences were ordered to run concurrently.

(3.) THE prosecution case further is that on 24.05.2009 Naresh, Tejpal and Surender who were already in custody in some other criminal case were produced in the Court through production warrants and they were interrogated and they suffered separate disclosure statements Ex.PG, Ex.PH as well as Ex.P1 respectively and demarcated the place of occurrence. Accused Naresh led the police party to the hills of Nasal and got one country made pistol .315 bore recovered. Accused Amit was arrested on 28.05.2009 and he demarcated the spot.