UTTAM PANDEY Vs. STATE

JUDGEMENT

(1.) Criminal Appeal No. 235 /1994 isdirected against the Judgment and Order of the learned Additional Sessions Judge, Delhi in SC No. 22/1985 whereby the learned Judge vide his Judgment and Order dated 27.8.1994 held the appellant guilty under Section 304 Part-1, Indian Penal Code and further by his Order dated 30.8.1994 sentenced the appellant to undergo rigorous imprisonment for seven years.

(2.) At the outset, learned Counsel for the appellant does not challenge the Order of conviction. However, on the question of sentence/ he submits that in this case the incident took place on 30.3.1984 and that the appellant has already undergone the ordeal of trial for 17 years and has also undergone sentence of over one and half years. He submits that the appellant was admitted to bail on 27.2.1996. He submits that the appellant has not in any manner misused .the bail. He has on the contrary shown exemplary behaviour and has assimilated in the society as useful citizen. N6 useful purpose will be served in requiring the appellant to undergo the remaining portion of sentence at this belated stage.

(3.) Learned Counsel for the State supports the submission of the learned Counsel for the appellant and submits that no useful purpose will be served in requiring the appellant to undergo the remaining portion of sentence after facing the ordeal of trial for over 17 years.