VIRENDER PAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) Heard.

(2.) The appellant [Hereinafter, being referred to as "accused-appellant"], through this appeal by special leave, seeks to assail the judgment dtd. 15/5/2014, passed by the High Court of Punjab and Haryana at Chandigarh [Hereinafter, being referred to as "High Court"], whereby it dismissed Criminal Appeal No. S-2212-SB of 2011 [Hereinafter, being referred to as "criminal appeal"] preferred by the appellant. The appellant, in the said appeal, had assailed the judgment and order of sentence dtd. 26/5/2011 and 28/5/2011, rendered by the Sessions Judge, Panipat [Hereinafter, being referred to as "trial Court"], convicting the accusedappellant for the offence punishable under Sec. 304-B of the Indian Penal Code, 1860 [Hereinafter, being referred to as "IPC"] and sentencing him to undergo rigorous imprisonment for 10 years.

(3.) Brief facts relevant and essential for disposal of the present appeal are noted hereinbelow.