RAJ KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS appeal has been filed by the appellants Raj Kumar and Banke Lal against the judgment and order dated 19/20.9.2001 passed by learned Additional Sessions Judge, Panipat, vide which the appellants were convicted and sentenced as under :- Raj Kumar and Banke Lal U/s 364/34 IPC to undergo RI for ten years each and to pay a fine of Rs. 5,000/- each. In default of payment of fine, they were ordered to further undergo RI for one year each. U/s 302/34 IPC for life each and to pay a fine of Rs. 5,000/- each. In default of payment of fine, they were ordered to further undergo RI for one year each. U/s 201/34 IPC to undergo RI for three years each and to pay a fine of Rs. 2,000/- each. In default of payment of fine, they were ordered to further undergo RI for one year each.

(2.) ALL the sentences were ordered to run concurrently.

(3.) AFTER completion of investigation, accused were charged under Sections 364/302/201 read with Section 34 IPC, to which they pleaded not guilty and claimed trial.