BHURA SINGH AND ORS. Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS order shall dispose of CRA -S -116 -SB -2004 and CRA -S -1001 -SB -2004 as common questions of fact and law are involved in both the criminal appeals.

(2.) INSTANT criminal appeals launch a challenge to the conviction of the appellants herein under Section 392 read with Section 397 of the Indian Penal Code (in short 'IPC') and Section 34 of IPC and the consequential sentence of imprisonment for ten years and to pay a fine of Rs. 20,000/ - each, in default, to undergo rigorous imprisonment for a period of six months each, held out by the judgment of conviction and order of sentence dated 10.09.2003 passed in Sessions Case No. 44/18.10.2001 by learned Additional Sessions Judge, Sirsa.

(3.) TO prove its case, prosecution examined PW 1 Head Constable Sher Singh, PW 2 Gurmail Singh, PW 3 Dara Singh, PW 4 Raj Kumar, PW 5 Ram Rattan, Inspector, PW 6 complainant -Vikas Taneja, PW 7 S.I. Anil Kumar, PW 8 Amarjeet Singh, PW 9 Retd. Inspector Jai Kishan and PW 10 Head Constable Satbir Singh. Thereafter, learned Public Prosecutor for the State closed the prosecution evidence.