SURESH AND ORS. Vs. STATE OF HARYANA

JUDGEMENT

(1.) TWO appeals had been filed against the judgment and order dated 24.5.2000 and 25.5.2000 respectively passed by Additional Sessions Judge, Rohtak vide which the appellants had been convicted under Sections 392, 394 read with Section 397 IPC and substantively sentenced to undergo rigorous imprisonment for ten years and pay a fine of Rs. 5000/ - under each head. In default of payment of fine, they were sentenced to further undergo rigorous imprisonment for one year under the defaulting clause. Appellant Ved @ Krishan was also convicted under Section 25(1 -B) of the Arms Act and sentenced to undergo rigorous imprisonment for three years along with a fine of Rs. 1000/ -. In default of payment of fine, he was directed to undergo rigorous imprisonment for six months. All the sentences were ordered to run concurrently. It was also ordered that a sum of Rs. 10,000/ - each was to be paid to injured Girdhari and Jawahar Lal, out of the fine recovered.

(2.) THE epitome of facts which necessarily requires narration are as follows: -

(3.) ON the statement made by Girdhari, a case was registered and investigated.