JAHAGIR Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS judgment shall dispose of four criminal appeals (Nos. 466-SB, 503-SB, 504-SB and 507-SB of 1995) which are inter-connected and have arisen out of the same judgment.

(2.) CRL . Appeals Nos. 503-SB/95, 466-SB/95, 504-SB/95 and 507-SB/95 are directed against the judgment/order dated 26-7-1995/28-7-1995 passed by the Additional Sessions Judge, Bhiwani, whereby the four appellants, namely, Jahangir, Lachhman, Dharambir and Jitender have been convicted for the offences under Sections 392/397 of the I. P. C. and each of them has been sentenced to undergo rigorous imprisonment for a period of 7 years and to pay a fine of Rs. 100/and in default of payment of fine to undergo further rigorous imprisonment for a period of seven days under Section 397 of the I. P. C.

(3.) THE complainant reached the bus stand of village Imlota and narrated the incident to certain persons. He informed the police by telephone. Sub-Inspector Siri Bhagwan (PW9) along with other police officials reached the bus-stand and recorded the statement of Nafis Khan (Exhibit PC), on the basis of which first information report (Exhibit PC/1) came into existence. Site of occurrence was inspected and a telephone bill was seized therefrom vide recovery memo Exhibit PD/i. The chappals handed over to the complainant by one of the culprits were also taken into possession vide memo Exhibit PE.