VINOD Vs. STATE OF HARYANA

JUDGEMENT

(1.) Vide this judgment, we propose to dispose of two appeals i.e. filed by Vinod, filed by Kartar Singh, both accused, who were tried and convicted by the Court of learned Additional Sessions Judge, Jhajjar for the offences under Ss. 392/302/411 and 201/120-B IPC, whereas their co-accused Raghubir, Rajinder, Vijay Kumar, Hari Kishan, Raj Kumar, Dinesh Kumar and Radhey Shyam were acquitted, vide impugned judgment dtd. 18/5/2010 and vide order dtd. 21/5/2010, Vinod and Kartar Singh were sentenced as follows:

(2.) Offence under Sec. Sentence Awarded Sec. 392 IPC Rigorous imprisonment for seven years and to pay a fine of Rs.10,000.00 each and in default thereof, to further undergo imprisonment for a period of one year each. Sec. 302 IPC Rigorous imprisonment for life and to pay a fine of Rs.20,000.00 each and in default thereof, to further undergo imprisonment for a period of two years each. Sec. 201/120-B IPC Rigorous imprisonment for five years and to pay a fine of Rs.10,000.00 each and in default thereof, to further undergo imprisonment for a period of one year each. Sec. 411 IPC Rigorous imprisonment for two years each.

(3.) All the sentences were ordered to run concurrently. The accused-convicts, who are appellants before this Court, pray that their appeals be accepted, the impugned judgment of their conviction and order of sentence be set aside and they be acquitted of the charge framed against them.