SONU Vs. STATE OF HARYANA

JUDGEMENT

(1.) Since common questions of law and facts are involved in the aforesaid appeals, therefore these are taken up together and disposed off by a common judgment.

(2.) These three appeals are instituted against the judgment and order dtd. 12/12/2014 and 15/12/2014 rendered by the Additional Sessions Judge, Panipat in Sessions case no.11 of 2013 whereby the appellants were charged with and tried for offences punishable under Ss. 392, 397, 302, 120-B, 420 read with Sec. 34 of the Indian Penal Code (in short 'IPC') and under Sec. 25 of the Arms Act.

(3.) The appellants Sonu and Sunil @ Billu were convicted and sentenced to undergo rigorous imprisonment for a period of two years and to pay a fine of Rs.200.00 each and in default of payment of fine, to further undergo rigorous imprisonment for a period of one month for offence under Sec. 120-B IPC. They were also convicted and sentenced to undergo rigorous imprisonment for life and to pay a fine of Rs.2000.00 each and in default of payment of fine, to further undergo rigorous imprisonment for a period of one year for offence under Sec. 302 IPC. They were also convicted and sentenced to undergo rigorous imprisonment for life and to pay a fine of Rs.2000.00 each and in default of payment of fine, to further undergo rigorous imprisonment for a period of one year for offence under Sec. 396 IPC. All the sentences were ordered to run concurrently. The appellants Amit, Azad and Afsar were convicted and sentenced to undergo rigorous imprisonment for a period of two years and to pay a fine of Rs.200.00 each and in default of payment of fine, to further undergo rigorous imprisonment for a period of one month for offence under DAVINDER KUMAR 2018.11.30 13:59 I am the author of this document Sec. 120-B IPC. They were also convicted and sentenced to undergo rigorous imprisonment for life and to pay a fine of Rs.2000.00 each and in default of payment of fine, to further undergo rigorous imprisonment for a period of one year for offence under Sec. 302 IPC. They were also convicted and sentenced to undergo rigorous imprisonment for life and to pay a fine of Rs.2000.00 each and in default of payment of fine, to further undergo rigorous imprisonment for a period of one year for offence under Sec. 396 IPC. They were also convicted and sentenced to undergo rigorous imprisonment for a period of one year and to pay a fine of Rs.300.00 each and in default of payment of fine, to further undergo rigorous imprisonment for a period of two months for offence under Sec. 25 (1B)