MANOJ AND ANOTHER Vs. STATE OF HARYANA

JUDGEMENT

(1.) The captioned two appeals are being disposed of by this single judgment, having arisen out of impugned judgment of conviction and order of sentence dated 21/22.09.2004 (hereinafter referred to as the impugned judgment'), passed by learned Additional Sessions Judge (ad hoc), Faridabad (for short, 'the trial Court'), whereby, all the appellants have been convicted and sentenced as under:-

(2.) However, all the sentences were ordered to run concurrently. Brief facts of the case, as noticed by learned trial Court, in paragraph No.2 of the impugned judgment, read thus:-

(3.) Charges under Sections 365 , 394 and 397 of the Indian Penal Code were framed against the accused to which they pleaded not guilty and claimed trial.