KISHAN CHAND Vs. STATE OF HARYANA

JUDGEMENT

(1.) Vide order dated 13.2.1996 Deep Chand alias Deepa and Kishan Chand were convicted under Section 410/34 of the Indian Penal Code. Kishan Chand was sentenced to undergo rigorous imprisonment for a period of two years and to pay fine of Rs. 800/- or in default of payment of fine to undergo further rigorous imprisonment for two months, while Deep Chand alias Deepa was sentenced to rigorous imprisonment for a period of one month and to pay fine of Rs. 200/- or in default of payment of fine to undergo further rigorous imprisonment for a period of one week under Section 420/34 of the Indian Penal Code by Judicial Magistrate Ist Class, Guhla.

(2.) ON appeal to the Court of Session, learned Additional Sessions Judge, acquitted Deep Chand alias Deepa and appeal of Kishan Chand was dismissed in toto and sentence passed upon him by the learned Magistrate was up held.

(3.) ON the conclusion of the trial, learned Judicial Magistrate Ist Class, Guhla found the charge under Section 420/34 of the Indian Penal Code proved against Deep Chand alias Deepa and Kishan Chand. He accordingly convicted them thereunder and sentenced them as indicated above. Appeal was accepted by the learned Additional Sessions Judge, Kaithal qua Deep Chand alias Deepa while qua Kishan Chand appeal was dismissed.