PARVEEN Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS judgment shall dispose of CRA No. S -913 -SB of 2010, challenging the judgment of conviction and order of sentence dated 20/21.1.2010, passed by the learned Additional Sessions Judge, Fast Track Court, Bhiwani, vide which accused/appellant Parveen was convicted under Sections 307, 452 IPC and under Section 25 of the Arms Act, 1959. He was sentenced to undergo rigorous imprisonment for 7 years and to pay fine of Rs. 1,000/ -, in default thereof, to undergo further simple imprisonment for one month under Section 307 IPC. The accused/appellant was also sentenced to undergo rigorous imprisonment 1 year and to pay fine of Rs. 250/ -, in default thereof, to further undergo simple imprisonment for 7 days under Section 452 IPC. The accused/appellant was further sentenced to undergo rigorous imprisonment for 2 years and to pay fine of Rs. 500/ -, in default thereof, to undergo further simple imprisonment for 15 days under Section 25 of the Arms Act, 1959. All the sentences were directed to run concurrently.

(2.) BEFORE the trial Court, 4 persons, namely, Pawan son of Gibhu Ram, Parveen son of Baljeet (present appellant), Mahabir @ Kala son of Chandu Lal and Daya Chand @ Suttar son of Mohar Singh were sent for trial by SHO, Police Station Bhiwani. Accused Pawan was declared a proclaimed offender on 12.1.2010, whereas accused Daya Chand @ Suttar was declared a proclaimed offender on 19.9.2007 and only two persons, namely, Parveen and Mahabir @ Kala faced the trial. As a result of the trial, accused Mahabir @ Kala was acquitted, whereas accused Parveen was convicted and sentenced as aforesaid.

(3.) THE accused were charge -sheeted under Sections 307 and 452 read with Section 34 IPC. Besides, accused/appellant Parveen was charge -sheeted under Section 25 of the Arms Act, 1959. The accused pleaded not guilty and claimed trial.