JALALUDDIN @ JALLU Vs. STATE OF HARYANA

JUDGEMENT

(1.) CUSTODY certificates, filed in Court today, are taken on record. Present criminal appeal has been preferred by the appellants against judgment of conviction dated 28.09.2010 and order of sentence dated 29.09.2010 passed by the learned Additional Sessions Judge, Nuh, in a case arising from FIR No.245 dated 19.07.2008 registered under Sections 398/401 IPC and Section 25 of the Arms Act, at Police Station Nuh, whereby appellants have been sentenced to undergo rigorous imprisonment for a period of four years and to pay fine of Rs.2000/ - each for an offence punishable under Section 398 IPC, in default of payment of fine to further undergo rigorous imprisonment for a period of six months each, to undergo rigorous imprisonment for a period of four years each for an offence punishable under Section 401 IPC and to pay fine of Rs.2000/ - each, in default of payment of fine to further undergo rigorous imprisonment for a period of six months each. Appellant No.1 Jalaludin has been sentenced to undergo rigorous imprisonment for a period of three years and to pay fine of Rs.2000/ - for an offence punishable under Section 25 of the Arms Act, in default of payment of fine to further under rigorous imprisonment for a period of six months.

(2.) ALL the sentences have been ordered to run concurrently.

(3.) I need not dilate upon the facts of this case in detail as the same have already been recapitulated in the judgment of the learned Court below and in view of the ultimate prayer of the appellant seeking reduction in sentence.