BALBIR SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) This judgment shall dispose of both the abovementioned appeals, which are directed against the judgment and order dated 3/4.8.2010, passed by the learned Additional Sessions Judge, Fast Track Court, Karnal, vide which, all the appellants were convicted and sentenced to undergo RI for seven years and to pay fine of Rs.2000/-each; in default of payment of fine, the defaulter to further undergo RI for one year under Section 307/149 of the Indian Penal Code; further sentenced to undergo RI for a period of two years under Section 379/511 of IPC; and accused Dharminder alias Monu was also sentenced under Section 25 of the Arms Act to undergo RI for a period of two years and to pay a fine of Rs.1000/-; in default of payment of fine, to further undergo RI for a period of three months.

(2.) The facts necessary for adjudication of the matter as narrated in para no.2 of the impugned judgement are as under:-

(3.) After completion of the investigation, the challan was presented in the Court against all the accused-appellants. The accused were charged under Sections 307, 379/511 IPC and Section 25 of the Arms Act, to which, they did not plead guilty and claimed trial.