RANJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Leave granted.

(2.) Heard the learned Counsel for the parties.

(3.) The Appellant was sentenced to imprisonment for life under Section 302 of the Indian Penal Code (I.P.C.), 10 years' rigorous imprisonment under Section 307 I.P.C. and 10 years' rigorous imprisonment under Section 333 I.P.C. While sentencing the Appellant, the Additional Sessions Judge, Ludhiana, did not grant him benefit of set off under Section 428 of the Code of Criminal Procedure, on the basis of the judgment of this Court in Kartar Singh v. State of Haryana, 1982 AIR(SC) 1439.