NAIM KHAN Vs. STATE OF HARYANA

JUDGEMENT

(1.) We are dealing with the above mentioned four criminal appeals arising out of the judgment of conviction dated 29.8.2011 and order of sentence dated 6.9.2011, vide which the appellants were convicted under Sections 395 and 364-A IPC in FIR No. 157 dated 26.4.2009 registered at Police Station NIT, Faridabad and were sentenced to undergo rigorous imprisonment for a period of 07 years and to pay a fine of Rs. 2,000/- each under Section 395 IPC and, in default of payment of fine, to further undergo rigorous imprisonment for six months. They were further sentenced to undergo rigorous imprisonment for life and to pay a fine of Rs. 5,000/- each under Section 364-A IPC and, in default of payment of fine, to further undergo rigorous imprisonment for two years.

(2.) In the present case, complainant-Shalini gave a complaint to the police, which reads as under:-

(3.) This application was given by complainant on 26.4.2009 and the police started investigation and the appellants were arrested. Appellants Raju and Karan were arrested on 28.4.2009, appellant Naim Khan was arrested on 30.4.2009, whereas appellants Arvind and Afjal were arrested on 5.5.2009.