AJAB SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) VIDE this judgment, I shall be disposing of Criminal Appeal No. 453-SB of 1996 filed by Ajab Singh son of Tej Pal and Criminal Appeal No. 765-SB of 1996 filed by Jai Pal son of Parkash, as both the appellants have suffered conviction vide one and the same judgment of learned Additional Sessions Judge, Panipat dated 5.6.1996. They stand convicted under Sections 363, 366, 376(2)(g) of the Indian Penal Code and have been sentenced as under :- U/s. 363 read with Section 34 IPC To undergo RI for one year each and to pay a fine of Rs. 500/- each, in default of payment of fine to further undergo RI for three months. U/s. 366 read with Section 34 IPC To undergo RI for three years each and to pay a fine of Rs. 2,000/- each, in default of payment of fine to further undergo RI for six months. U/s. 376(2)(g) IPC To undergo RI for ten year each and to pay a fine of Rs. 3,000/- each, in default of payment of fine to further undergo RI for one year. All the sentences were ordered to run concurrently.

(2.) AGGRIEVED by the impugned judgment of conviction and sentence, both the appellants have preferred the instant appeals.

(3.) I have heard Mr. Vipul Jindal, learned counsel for Ajab Singh appellant, Mr. P.C. Chaudhary, learned counsel for Jai Pal appellant and Mr. S.S. Brar, learned Deputy Advocate General, Haryana.