- (1.) By way of this order, I shall dispose of CRA-S-198-SB of 2010 titled "Raju @ Rajender Kumar and another vs. State of Haryana", CRA-S- 486-SB of 2010 titled "Wazir Chand @ Wazira vs. State of Haryana" and CRA-S- 585-SB of 2010 titled "Jai Kumar vs. State of Haryana", as these have emerged out of the judgment of conviction and order of sentence dated 11.1.2010 and 13.1.2010, respectively whereby appellants Raju @ Rajender Kumar, Surender @ Joginder have been convicted for commission of offence punishable under Section 395 of the Indian Penal Code (in short "IPC") and the co-accused namely Wazir Chand @ Wazira and Jai Kumar have been convicted and sentenced for commission of offence punishable under Section 412 thereof. For the sake of convenience, facts are taken from CRA-S- 198 of 2010.
(2.) The facts, in brief, are that Smt. Ravinder Kaur (complainant) presented an application before Sub Inspector Karnail Singh alleging that she is resident of H.No. 2363, Sector 13, Urban Estate, Karnal. On 24.8.2007 at about 12-30 p.m., she and her maid servant Seema were present in the verandah of their house. Three persons in the age bracket of 30-32 years came there and told the complainant that her husband had sent them for work. When she informed them that work had already been completed, one of them took out a knife and threatened the maid servant. Another person took out a pistol and put its barrel in her mouth. The third accused pushed them inside the bed room and removed their jewellery. He also demanded keys of the almirah from her (complainant). When she stated that she did not have the keys with her, they broke open the almirah, took away Rs. 1,05,000/-. The complainant and Seema were shut in the bath room while the accused looted the house. At about 1.05 p.m., her mother-in-law came there and got them released. The accused decamped with about 25 tolas gold jewellery besides cash etc. Her mother-in-law told that she had seen four persons leaving the house.
(3.) During investigation, the accused were arrested, statements of the witnesses were recorded. On completion of investigation, challan was presented in the Court for commencement of trial.;