CHATTER SINGH AND ORS. Vs. STATE OF HARYANA

JUDGEMENT

(1.) This judgment shall dispose of aforementioned two criminal appeals, as they common questions of law & facts and have arisen out of the same FIR and cross version.

(2.) Challenge in these appeals is to the judgments of conviction dated January 13, 2010 and orders of sentence dated January 14, 2010 passed in FIR No. 201 dated September 30, 2008, under Ss. 148, 323, 324, 325, 506 and Sec. 149 IPC, Police Station, Sadar Narwana, District Jind, as well as in cross version case registered in the aforesaid FIR.

(3.) Vide aforesaid judgments, appellants in Criminal Appeal No. S -243 -SB of 2010 have been sentenced to undergo RI of one year under Sec. 148 read with Sec. 149 IPC; RI for six months under Sec. 323 read with Sec. 149 IPC; RI for one year under Sec. 324 read with Sec. 149 IPC; RI for two years alongwith fine to the tune of Rs. 1,000/ - each under Sec. 325 read with Sec. 149 IPC and in default of payment of fine, to further undergo RI for two months; RI for one year under Sec. 506 IPC.