VIKAS AND ORS. Vs. STATE OF HARYANA

JUDGEMENT

(1.) Assailed in the present criminal appeal is the judgment of conviction dated 21.10.2013, and the order of sentence dated 23.10.2013 (hereinafter referred to as 'the impugned judgment), passed by the learned Additional Sessions Judge, Bhiwani, (for short, 'the trial Court'), thereby, convicting and sentencing the accusedappellants for the offences and terms as under:- <FRM>JUDGEMENT_110_LAWS(P&H)8_2015_1.html</FRM>

(2.) However, all the sentences were ordered to run concurrently. Briefly stated, the facts of the present case, as recorded in para 2 of the impugned judgment, are as under:-

(3.) Charge under Sections 120-B/376(2)(g)/363/366/506/34 IPC, was framed against the accused-appellants, to which they pleaded not guilty and claimed trial.