SEHNSI RAM Vs. STATE OF HARYANA

JUDGEMENT

(1.) This appeal is directed against the judgment of conviction dated 06.06.1996, and the order of sentence dated 07.06.1996, rendered by the Court of Additional Sessions Judge, Hisar, vide which it convicted and sentenced the accused (now appellants ), as under:- Crl. Appeal No.433-SB of 1996 Names of the accused (now appellants) The offence for which conviction was recorded. Sentence awarded 1 Zile Singh U/S 201 read with Section 34 IPC Rigorous imprisonment for three years. Fine of Rs.200/-. In default of payment of fine to undergo simple imprisonment for three months.

(2.) BHANI U/S 498-A read with Section 34 IPC Rigorous imprisonment for three years. Fine of Rs.200/-. In default of payment of fine to undergo rigorous imprisonment for three months.

(3.) BHANI U/S 201 read with Section 34 IPC Rigorous imprisonment for three years.Fine of Rs.200/-. In default of payment of fine to undergo rigorous imprisonment for three months.