NARENDER Vs. STATE OF HARYANA

JUDGEMENT

(1.) Accused Narender has challenged the judgment passed by the trial Court vide which he convicted under Section 307 of the Indian Penal Code and sentenced to undergo 10 years rigorou's imprisonment and to pay a fine of Rs. 1,000/- and in default of payment of fine to undergo a further period of six months rigorous imprisonment. He was also convicted under Section 25 of the Arms Act and sentenced to undergo nine months rigorous imprisonment and to pay a fine of Rs. 500/- and in default of payment of fine to undergo rigorous imprisonment for a further period of three months.

(2.) Crm No. 13019 of 2015 has been filed praying for an order to run the sentence imposed on accused Narender in the present case concurrently with the sentence already imposed in F.I.R. No. 266 dated 29.6.1997 under Sections 323, 307 and 34 of the Indian Penal Code at Police Station Gohana.

(3.) Pw5 complainant Abhimanyu has deposed that he was a practicing Advocate at Gohana Courts. On 24.2.2001 at about 3.00 P.M. when he was proceeding to his house by a scooter, after completing his Court work accused met him near a culvert of drain and gave a signal to stop his scooter. The moment PW5 stopped his scooter, accused opened fire from a country made pistol upon him which touched his temporal region and passed away. After he fell down from the scooter, he tried to escape. The accused again fired upon him which touched his head and passed away near by his temporal region. PW5 fell down again and tried to escape. For the 3rd time also the accused fired upon him and the bullet hit him on his wrist of his left hand.