GOPAL AND ORS. Vs. STATE OF HARYANA

JUDGEMENT

(1.) BY this single judgment, I shall dispose of CRA No. S -1993 -SB of 2007 filed by the appellant Gopal and CRA No. S -1250 -SB of 2010 filed by the appellant Basant @ Bhola against judgment dated 9.8.2007, passed by learned Additional Sessions Judge (FTC), Hisar vide which the appellants were convicted under Sections 395 and 412 IPC and sentenced to undergo RI for ten years on each count and fine of Rs. 2000/ - on each count, in default thereof, imprisonment for 60 days on each count. Appellant Gopal was further convicted under Sections 25 of Arms Act 1959 and sentenced to undergo RI for two years and fine of Rs. 2000/ -, in default thereof, to undergo further RI for 60 days. All the sentences were directed to run concurrently.

(2.) TODAY , none has come present on behalf of the appellant Basant @ Bhola. On asking of the Court, learned counsel for the appellant appearing for Gopal has agreed to address arguments on behalf of appellant Basant @ Bhola also.

(3.) ON receiving the VT message about the robbery, the police party headed by Balbir Singh, which included ASI Hawa Singh reached the spot and recorded the statement of the complainant Jaipal and also requisitioned additional police force through the wireless message. SHO Police Station Meham, SHO Sadar Bhiwani and CIA staff also reached at the spot and area was surrounded. When the entire police force reached near village Badsara, three persons who were riding the maruti car abandoned the maruti car and fled towards fields. Police chased them. The accused Goginder, Gopal and Basant @ Bhola were apprehended and beaten up by Bhat community. The police then took them into custody.