- (1.) In FIR No.100 dated 8.2.2007, police station City Bhiwani, appellant Dhillu @ Devi Dayal (A1), Prem @ Lat (A2) along with seven more persons were arrayed as accused. It was allegation against them that they on 7.2.2007 at 10.30 p.m. had abducted Mukesh (deceased) from his house in the presence of his wife and thereafter, he was murdered.
(2.) Vide the impugned judgment dated 23.9.2008, seven accused namely, Raj Kumar @ Raju, Jagdish @ Jaggi, Krishan, Vijender @ Kalia, Vinod @ Kalu, Ashok and Umed were acquitted by giving them benefit of doubt, however, A1 and A2 were held guilty and convicted for commission of offences punishable under Sections 201, 302, 364 and 452 of IPC. CRA-D 711-DB of 2008 Vide order dated 25.9.2008, following sentence was imposed upon them:- "Keeping in view all facts and circumstances, accused are hereby sentenced to undergo rigorous imprisonment (R.I.) for three years each and to pay Rs.10,000/- each as of fine for the offence punishable under Section 201 of IPC. In default of payment of fine, they have to further undergo R.I. for six months. They are also sentenced to undergo life imprisonment each and to pay Rs.25,000/- each as of fine for the offence punishable under Section 302 of IPC. In default of payment of fine, they have to further undergo R.I. for two years. They are also sentenced to undergo R.I. for ten years each and to pay Rs.10,000/- each as of fine for the offence punishable under section 364 of IPC. In default of payment of fine, they have to further undergo R.I. for one year. They are also sentenced to undergo R.I. for three years each and to pay Rs.10,000/- each as of fine for the o ence punishable under Section 452 of IPC. In default of payment of fine, they have to further undergo R.I. for six months."
(3.) All the substantive sentences were ordered to run concurrently. The period already spent in custody during investigation and trial was ordered to be set off against the substantive sentences.;