- (1.) Leave granted.
(2.) These appeals are filed by the State of Haryana questioning the judgment dated 13.02.2015 of the High Court of Punjab & Haryana at Chandigarh in CRA-S-1423-SB of 2012 (O&M), CRA-S-2976-SB of 2013 (O&M) and CRA-S-362-SB of 2014 (O&M). The respondents were convicted and awarded sentence by the Additional Sessions Judge in the following manner: JUDGEMENT_243_LAWS(SC)1_2019_1.html
(3.) The High Court after hearing the parties maintained the conviction however High Court reduced the sentence to the following effect: "In such circumstances, while maintaining the conviction recorded under Sections 392/397/109 IPC, the sentence of appellant Rohit Khasa is reduced to 6 years; maintaining the sentence of accused Samir Nain under Sections 392/397/109 IPC, his sentence is reduced to 6 years whereas his sentence under Section 411 IPC and Section 25(1-B) of Arms Act, 1959 is maintained as it is; maintaining the sentence of appellant Amit Yadav under Section 392/397/109 IPC, his sentence is reduced to 4 years. While his sentence under Section 411 IPC and Section 25(1-B) of Arms Act, 1959 is maintained as it is.";