RAM CHANDER Vs. STATE OF HARYANA

JUDGEMENT

(1.) ALONGWITH the present appeal filed by convict Ram Chander, this Court intends to dispose of Criminal Appeal No.S -2961 - SB of 2009 filed by convict Rajender Singh and Criminal Appeal No.S - 490 -SB of 2010 filed by convict Satender @ Gallad, as all the appeals have arisen out of the judgment and order dated 20/21.11.2009 passed by the Additional Sessions Judge, Gurgaon. In order to recapitulate the facts of the case, it would be in the fitness of things to refer to para 2 of the impugned judgment, which is as under : -

(2.) UPON completion of the investigation and presentation of the challan, the case was committed to the Court of Sessions, where charges under Section 223 read with Section 34 IPC were framed against Ram Chander and Rajender Singh, appellants and under Sections 307, 333, 353, 225 read with Section 34 IPC against appellant Satender @ Gallad and three accused, namely Khushal Pal, Anand @ Antu and Satpal @ Fouji @ Ajay. Vide impugned judgment and order the trial Court acquitted Satpal @ Fouji @ Ajay and Khushal Pal of the charges against them. Appellant Satender @ Gallad and his co -convict Anand @ Antu were convicted and sentenced as follows: -

(3.) THE substantive sentences of imprisonment awarded to the aforementioned two convicts were ordered to run concurrently. Similarly, Ram Chander and Rajender Singh were convicted under Section 223 IPC and sentenced to undergo simple imprisonment for a period of six months and to pay a fine of Rs.1,000/ - each and in default of payment of fine, to further undergo imprisonment for a period of 15 days.