SUNIL AND OTHERS Vs. STATE OF HARYANA

JUDGEMENT

(1.) Accused Sunil, Kamal and Kuldeep @ Kalu were convicted for the offences under Section 120-B, 302 and 201 IPC and were sentenced as under:- <STYLE TYPE="text/css"> <!-- .style1 {font-family: Verdana} --> </STYLE> <FRM>JUDGEMENT_636_LAWS(P&H)4_2013_1.html</FRM>

(2.) Accused Sunil and Kuldeep @ Kalu were also convicted under Section 364A IPC and were sentenced to undergo imprisonment for Life and to pay a fine of Rs. 2000/- each and in default, to undergo further R.I. for 6 months. Accused Sunil was also convicted under Section 404 IPC and was sentenced to undergo R.I. for 1 year and to pay a fine of Rs. 1000/- and in default, to undergo further R.I. for 1 month. The sentence was ordered to run concurrently.

(3.) All the three accused have come up with the present appeal aggrieved by the conviction and sentence passed by the trial Court. The complainant aggrieved by the quantum of sentence has come up with Crl.R. No.806 of 2007.