RAMU AND OTHERS Vs. STATE OF HARYANA

JUDGEMENT

(1.) This criminal appeal has been filed by Ramu, Jeevan, Ombir, Raju alias Sukha, Ranjit alias Suba, Bir Singh and Jhanku alias Vijay challenging the impugned judgment of conviction and order of sentence dated 10.5.2011 passed by learned Additional Sessions Judge IV, Bhiwani, vide which the accused-appellants have been convicted for the offences under Sections 396 and 460 IPC. However accused, namely Phoolpati alias Phula, Laxmi, Rukmani, Ratni alias Dropadi, Ram Singh and Govinda alias Baba have been acquitted. Accused-appellants have been sentenced to undergo life imprisonment and to pay fine of Rs. 25,000/- each and in default of payment of fine to further undergo simple imprisonment for three months each for the offence under Section 396 IPC. They have further been sentenced to undergo rigorous imprisonment for ten years and to pay fine of Rs. 25,000/- each and in default of payment of fine to further undergo simple imprisonment for three months each for the offence under Section 460 IPC.

(2.) The brief facts of the prosecution case as noted down by the learned trial Court in the impugned judgment dated 10.5.2011 are as under:-

(3.) On presentation of challan, the trial Court finding prima facie case against the accused-appellants framed charges for the offences punishable under Sections 396, 460, 216-A and 419 IPC, to which they pleaded not guilty and claimed trial.