JUDGEMENT
-
(1.) The present appeal has been filed by the appellant against the judgment/order dated 12.11.2007/14.11.2007, passed by the Addl. Sessions Judge, Jind, whereby he was convicted and sentenced to undergo rigorous imprisonment for life and to pay a fine of Rs. 8000/- under Section 302 IPC and in default of payment of fine, to further undergo rigorous imprisonment for a period of one year.
(2.) The appellant was further convicted and sentenced to undergo rigorous imprisonment for a period of two years and to pay a fine of Rs. 1500/- under Section 394 IPC and in default of payment of fine, to further undergo rigorous imprisonment for a period of six months.
(3.) The appellant was also convicted and sentenced to undergo rigorous imprisonment for a period of one year and to pay a fine of Rs. 500/- under Section 449 IPC and in default of payment of fine, to further undergo rigorous imprisonment for a period of one month. All the sentences were ordered to run concurrently.
The prosecution version briefly stated is that in this case FIR has been registered on the basis of statement of Raj Kumar Anand given to Inspector Badri Parshad, SHO, Police Station Jind (now DSP) on 29.10.2005 at 10.30 P.M. Raj Kumar Anandcomplainant stated that he is practising as an Income Tax Lawyer at Jind. His daughter Meenakshi is married with Naresh Singla and she is residing in Urban Estate, Jind. His wife Smt.Santosh Anand is Principal in Moti Lal Nehru Public School, Jind. They had engaged Ramesh son of Tika Ram, Caste Sharma (Koirala) as servant for the last about one month. On 29.10.2005, in the evening, the complainant and his wife Santosh Anand were sitting in the lobby of their house after taking dinner, while Ramesh was cleaning utensils.
At about 8.00 P.M., the bell of his house rang up and he directed his servant Ramesh to see as to who had come and to open the door after seeing from the glass. Then Ramesh opened the door and three young boys with muffled faces entered in the house. Two of them were armed with pistol and one of them was armed with knife.;
Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.