RANDHIR SINGH AND ORS. Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS judgment shall dispose of Crl. Appeal -S No. 936 -SB of 2010 (Randhir Singh @ Kala v. State of Haryana) and Crl. Appeal -S No. 1348 -SB of 2013 (Sonu @ Lambu v. State of Haryana). Both the appeals stem from the judgment of conviction dated 24.02.2010 and order of sentence dated 26.02.2010, hence are taken up together for hearing.

(2.) APPELLANTS Randhir Singh @ Kala and Sonu @ Lambu have been convicted for the offences punishable under Section 376(2)(g) and 450 IPC and sentenced to undergo rigorous imprisonment for ten years each, besides, pay a fine of Rs. 2,000/ - each and in default thereof, to undergo rigorous imprisonment for one month for the offence punishable under Section 376(2)(g) IPC vide judgment of conviction dated 24.02.2010 and order of sentence dated 26.02.2010 passed by the learned Sessions Judge, Kurukshetra. Appellants were further sentenced to undergo rigorous imprisonment for three years, besides, pay a fine of Rs. 5,000/ - and in default thereof, to undergo rigorous imprisonment for seven days for the offence under Section 450 IPC.

(3.) IN CRA -S No. 1348 -SB of 2010, application for suspension of sentence of appellant - Sonu @ Lambu was dismissed on 27.10.2014 and the appeal was directed to be listed for hearing keeping in view the period of custody undergone by him.