GHANSHYAM Vs. STATE

JUDGEMENT

(1.) CHALLENGE in this appeal is to the judgment dated 26th August, 2011 passed by Additional Sessions Judge, FTC, Delhi in Sessions Case No. 69/2010 convicting the appellant for offence under Section 307 IPC and order on sentence dated 29th August, 2011 sentencing him to undergo rigorous imprisonment for a period of 7 years with fine of Rs.2000/ - in default to undergo SI for two months.

(2.) LEARNED counsel for the appellant at the outset did not contest the appeal on merits and it was submitted that the appellant was only 19 years of age at the time of commission of offence. He has the responsibility of maintaining his mother and two unmarried sisters. He is not involved in any other case. He has remained in jail for a period of more than four years. As such, he be released on the period during which he remained as under trial in this case.

(3.) IN this regard, it is submitted by the learned counsel for the appellant that the financial condition of the appellant is not sound, inasmuch as, he could not even engage a private advocate and, therefore, he had to be provided legal assistance through Delhi High Court Legal Services Committee. Under the circumstances, it was submitted that the appellant will not be able to pay any compensation to the complainant.