PARVEEN KUMAR AND ANOTHER Vs. STATE OF HARYANA

JUDGEMENT

(1.) The appellants have filed the present appeal for challenging the judgment and order dated 25/26.5.2004 passed by the Additional Sessions Judge, Fast Track Court, Ambala, whereby, there were convicted and sentenced as mentioned below:-

(2.) The period of imprisonment already spent by the appellants in custody during the investigation, enquiry and trial of the case was ordered to be set off against the substantive sentences awarded to them.

(3.) On the statement made by complainant-Chintu, FIR No. 56 dated 25.6.2001 under Sections 323/325/452/307/506/34 IPC and Section 25 of the Arms Act was registered at Police Station Parao.