SURRENDER ALIAS KALA Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS order shall dispose of CRR No.282 of 2015 titled 'Surrender alias Kala and another v. State of Haryana' and CRR No.283 of 2015 titled 'Tarshem and others v. State of Haryana' as challenge in both the appeals is to the judgment dated 19.11.2014 passed by learned Additional Sessions Judge, Kaithal, and the judgment of conviction dated 20.12.2013 and order of sentence dated 24.12.2013 passed by learned Additional Chief Judicial Magistrate, Kaithal, whereby petitioners have been convicted and sentenced to pay fine of Rs.500/ - each for commission of offence punishable under Sections 323/34 IPC, in default of payment of fine, to further undergo rigorous imprisonment for a period of one month, to undergo rigorous imprisonment for a period of two years and pay fine of Rs.1,000/ - each for commission of offence punishable under Section 325/34 IPC, in default of payment of fine to further undergo rigorous imprisonment for a period of two months, to undergo rigorous imprisonment for a period of three years and pay fine of Rs.2,000/ - each for commission of offence punishable under Section 326/34 IPC, in default of payment of fine to further undergo rigorous imprisonment for a period of three months and to undergo rigorous imprisonment for a period of one year and pay fine of Rs.500/ - each for commission of offence punishable under Section 506/34 IPC, in default of payment of fine to further undergo rigorous imprisonment for a period of one month. All the sentences have been ordered to run concurrently.

(2.) I need not dilate upon the facts of this case in detail as the same have already been recapitulated in the judgments of the learned Courts below and in view of the ultimate prayer of the petitioners seeking reduction in sentence.

(3.) I have heard the learned counsel for the parties and perused the record.