DAYA NAND SWAMI Vs. STATE OF HARYANA

JUDGEMENT

(1.) IN the present case, petitioner Daya Nand Swami was convicted along with Garib Dass under Sections 162, 420 & 120-B IPC. They were sentenced to four years rigorous imprisonment and fine of Rs. 1,000/- each, under Section 420. They were further sentenced to two years rigorous imprisonment and a fine of Rs. 1,000/- each under Section 162 IPC. In default of payment of fine, they were to undergo simple imprisonment for one month each. The sentences were ordered to run concurrent.

(2.) THE allegation against the petitioner is that he along with Garib Dass had accepted Rs. 30,000/- from the accused in murder case to get those accused acquitted in a murder case. It is only when accused in murder case were convicted, petitioner along with Garib Dass were taken to task.

(3.) NOBODY was appearing on behalf of the petitioner.