TARIF Vs. STATE OF HARYANA

JUDGEMENT

(1.) Since common questions of law and facts are involved in the aforesaid three appeals these are taken up together and disposed of by a common judgment.

(2.) The appeals have been filed by the appellants against their conviction and sentence vide judgment and order dated 02.09.2016 of the learned Sessions Judge, Mewat in Sessions case No.51 of 2016 whereby they were charged with and tried for offences punishable under Sections 379-A, 506 and 34 of the Indian Penal Code (in short 'IPC'). Vide order dated 23.08.2016, the Trial Court amended the charge from Section 379-A(1) to Section 379-B IPC. The appellants were convicted under Section 379-B read with Section 34 IPC and sentenced to undergo rigorous imprisonment for a period of ten years and to pay a fine of Rs.25,000/-, each, and in default of payment fine, to undergo simple imprisonment for three months. They were also convicted under Section 506 read with Section 34 IPC and sentenced to undergo rigorous imprisonment for a period of four months.

(3.) Criminal Appeal No.CRA-D-923-DB-2016 has been filed by Tarif @ Ghora, CRA-S-3584-SB-2016 by Mubeen @ Kala and Asfak, while CRA-S-3752- SB-2016 has been filed by Sakeel.