SUKHWINDER SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Vide this common judgment two appeals i.e. CRA-S Nos.1011-SB and 1078-SB of 2009 are being disposed of. Since both these appeals have arisen from a common judgment of conviction, therefore, facts are being taken from CRA-S No.1011-SB of 2009.

(2.) Accused Sukhwinder Singh, Joginder Singh and Manjinderpal Singh were convicted under Sections 392/34 IPC. Sukhwinder Singh and Joginder Singh were also held guilty under Section 397 IPC. Offence qua Joginder Singh and Sukhwinder Singh in respect of Arms Act could not be proved and they were acquitted. Since all the accused were held guilty under Section 392 read with Section 34 IPC, taking into consideration the custody of Manjinderpal Singh, he was let off after awarding sentence which he had already undergone.

(3.) Accused Joginder Singh and Sukhwinder Singh were sentenced to undergo rigorous imprisonment for a period of five years alongwith fine of Rs.2,000/- each for the offence under Section 392 IPC and in default of payment of fine to further undergo simple imprisonment for a period of six months. They were further sentenced to undergo rigorous imprisonment for a period of seven years under Section 397 IPC. All the sentences were ordered to run concurrently.