SANDEEP ALIAS SANJU Vs. STATE OF HARYANA

JUDGEMENT

(1.) The appellant has faced trial in FIR No.304 dtd. 6/6/2010 registered at Police Station Chandani Bagh, Panipat under Ss. 395, 397 IPC and Sec. 25 of the Arms Act, 1959.

(2.) Learned Additional Session Judge, Panipat vide judgment dtd. 13/8/2012 convicted the appellant for commission of offence punishable under Sec. 392 IPC and Sec. 25 (1B) (a) of the Arms Act, 1959. Vide order dtd. 14/8/2012, the appellant was sentenced to undergo rigorous imprisonment for a period of 05 years and to pay a fine of Rs.3,000.00 under Sec. 392 IPC and to undergo rigorous imprisonment for a period of 01 year and to pay a fine of Rs.500.00 under Sec. 25 of the Arms Act. It was ordered that the substantive sentence awarded shall run concurrently.

(3.) The brief facts of the prosecution case as noted by the learned trial Court in the impugned judgment are as under:-