PARDEEP AND ANOTHER Vs. STATE OF HARYANA

JUDGEMENT

(1.) Challenge in this criminal appeal is to the judgment of conviction dated 11.6.2014 and the order of sentence dated 13.6.2014, passed by the learned Additional Sessions Judge, Bhiwani, whereby the appellants, namely, Pardeep son of Aaloo @ Jogender, and Malkit son of Ramphal, both residents of village Mundhal Khurd, District Bhiwani, were held guilty for having committed the offences punishable under Section 307 read with Section 34, IPC. In addition, appellant No. 1, Pardeep was also held guilty for the offence punishable under Section 25 of the Arms Act. The detail of the substantive sentences awarded to the appellants is discernible from the following table: <FRM>JUDGEMENT_485_LAWS(P&H)12_2014_1.html</FRM>

(2.) Both the substantive sentences awarded to appellant No. 1, Pardeep, were ordered to run concurrently.

(3.) The appeal was admitted for hearing vide order dated 8.8.2014, meanwhile the recovery of fine was stayed.