SUNIL Vs. STATE OF HARYANA

JUDGEMENT

(1.) By this common judgment, CRA-S-877-SB-2009 (Sunil Vs. State of Haryana); CRA-S-849-SB-2009 (Roshan Vs. State of Haryana) and CRA-S-1482-SB-2009 (Vijay Vs. State of Haryana) are being disposed of, as these arise out of the same judgment of the trial Court in FIR No. 324 dated 25.5.2008 under Sections 363/366/376 of the Indian Penal Code (IPC), Police Station City, Bhiwani.

(2.) The appellants and Parveen S/o Subhash faced trial of charges under Sections 363/366-A/376(g)(iv) IPC. Learned trial Court convicted the appellants and Parveen aforesaid on the said charges and they were sentenced to undergo rigorous imprisonment for a period of 10 years and to pay a fine of Rs. 1000/- each, in default thereof to further undergo simple imprisonment for a period of 1 months each under Section 376 (2) (g) IPC. The appellants were also sentenced to undergo rigorous imprisonment for a period of 5 years and to pay a fine of Rs. 500/- each, in default whereof to further undergo simple imprisonment for a period of 15 days each under Section 366-A IPC and rigorous imprisonment for a period of five years and to pay a fine of Rs. 500/- each and in default of payment of fine to further undergo simple imprisonment for a period of 15 days each under Section 363 IPC. The substantive sentences of imprisonment were to run concurrently.

(3.) It appears from custody certificate dated 5.8.2013 that Vijayappellant (in CRA-S-1482-SB-2009) is still in custody and has by now undergone more than 6 years of imprisonment.