DHARAMBIR Vs. STATE OF HARYANAPUNLR

JUDGEMENT

(1.) This judgment of mine shall dispose of two Criminal Appeals bearing Nos. CRA-S No. 846-SB of 2009 and CRA-S No. 2599-SB of 2012.

(2.) Crl. Appeal No. S-846-SB of 2009 has been filed by accusedappellant-Dharambir to challenge judgment of conviction and order of sentence dated 16/19.1.2009 passed by Additional Sessions Judge-cumPresiding Officer, Special Court under the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, Kurukshetra (hereinafter referred to as 'the Act'), vide which, he was convicted and sentenced for the commission of offences punishable as under:-

(3.) However, he was acquitted for the offences punishable under Sections 323,506 read with Section 34 IPC and Section 3 (1) (xi) of the Act. All the substantives sentences were ordered to run concurrently and the period of sentence undergone during investigation and trial of the case was ordered to be set off against the sentence awarded.