SURESH KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) SURESH Kumar, Gurmail Singh and Balwant Singh have suffered conviction vide impugned judgment of Judicial Magistrate Ist Class, Kaithal dated 26.9.2004 under Sections 323/324/326 IPC read with Section 34 IPC. Vide order dated 27.9.2004, they were sentenced to undergo rigorous imprisonment for a period of 6 months and to pay a fine of Rs. 250/- each, in default of payment thereof to further undergo RI for 15 days under Section 323 IPC read with Section 34 IPC; to undergo RI for one year and to pay a fine of Rs. 1,000/- each, in default of payment thereof to suffer further RI for one month under Section 324, read with Section 34 IPC and sentenced to undergo RI for 3 years and to pay a fine of Rs. 1,000/- each and in default of payment of fine to suffer further RI for one month under Section 326 IPC read with Section 34 IPC. All the substantive sentences were ordered to run concurrently.

(2.) THE petitioners filed an appeal against the aforesaid judgment of conviction and sentence. While dismissing the appeal of the petitioners on merits, the learned Additional Sessions Judge vide impugned judgment dated 12.11.2005 modified the substantive sentence part as under :

(3.) I have heard Mr. A.K. Jindal, learned counsel for the petitioners, Mr. Sunil Katyal, Senior Deputy Advocate General, Haryana and Mr. Devinder Punia, learned counsel representing the complainant. The trial Court records have also been perused by me.