MANOJ Vs. STATE OF HARYANA

JUDGEMENT

(1.) This judgment shall dispose of all the above mentioned connected criminal appeals arising out of the same judgment.

(2.) Appellants Manoj, Pappu @ Blaster, Mohd. Aaftab, Prem and Ravi @ Goli have filed appeals i.e. CRA No.D-317-DB of 2013, CRA No.D-353-DB of 2013, CRA No.D-354-DB of 2013, CRA No.D-358-DB of 2013 and CRA No.D-436-DB of 2013 respectively, challenging the judgment of conviction dated 26.03.2013 and order of sentence dated 30.03.2013 passed by learned Addl. Sessions Judge, Gurgaon, whereby they were convicted and sentenced to undergo imprisonment for life and to pay fine of Rs. 2000/- and in default of payment of fine, to undergo imprisonment for a period of two months each under Section 364-A IPC and further to undergo imprisonment for life and to pay fine of Rs. 5000/- and in default of payment of fine, to undergo imprisonment for a period of five months each under Section 302 IPC and also to undergo rigorous imprisonment for a period of three years and to pay fine of Rs. 3000/- and in default of payment of fine, to undergo imprisonment for a period of three months each under Section 201 IPC. However, co-accused Mohd. Anish and Anilesh were convicted and sentenced under Section 387 IPC and sentenced to undergo rigorous imprisonment for a period of three years and to pay fine of Rs. 2000/- each.

(3.) Appellant-Complainant Mohd. Akhtar and appellant-State of Haryana have filed appeals i.e. CRA No.D-585-DB of 2013 and CRA No.D-167-DB of 2014 respectively, challenging the above-said judgment of acquittal of accused Mohd. Anish and Anilesh Thomas of the charges framed under Sections 364-A, 302, 201 and 120-B IPC and only convicted under Section 387 IPC.