STATE OF HARYANA Vs. BALINDER @ JONNY ETC.

JUDGEMENT

(1.) CRM-13205-2017 There is delay of 127 days in filing the application seeking leave to prefer an appeal. We are convinced with the reasons assigned seeking leave to appeal. Therefore, the delay is condoned and the application is allowed. CRM-A-762-MA-2017

(2.) The State has preferred the present application seeking leave to appeal against acquittal of accused Balinder @ Jonny and accused Satpal.

(3.) The trial Court convicted accused Satinder @ Mani @ Bhallu under Sections 452 IPC and sentenced him to undergo R.I. for 2 years and to pay a fine of Rs. 1000/- and in default to undergo a further period of 2 weeks. He was also convicted under Section 307 IPC and sentenced to undergo R.I. for 7 years and to pay a fine of Rs. 10,000/- and in default to undergo a further period of 6 months. He was also convicted under section 25 of the Arms Act and sentenced to undergo R.I. for 2 years and to pay a fine of Rs. 2000/- and in default to undergo a further period of 1 month. All the sentences were ordered to run concurrently.