VEERU Vs. STATE

JUDGEMENT

(1.) These appeals are directed against the impugned judgment and order on sentence dated 23.05.2013 and 04.06.2013 respectively wherein appellant Veeru and Vinod Sharma @ Lallu have been convicted under Sections 392/34 of the IPC and each of them has been sentenced to undergo RI for a period of 4 years and to pay fine of Rs.3,000/- and in default of payment of fine, to undergo SI 3 months.

(2.) Nominal rolls of both the appellants have been requisitioned. Nominal roll of appellant Veeru reflects that as on date he has undergone incarceration of 3 years and 2 months which includes the remission earned by him. His jail conduct is satisfactory. Nominal roll of co-convict Vinod Sharma @ Lallu reflects that as on date, he has undergone incarceration of 2 years and almost 11 months including remission. His jail conduct is also satisfactory.

(3.) At the outset, learned counsel for the appellants submits that the conviction of the appellants is not being challenged on merits but keeping in view the period of incarceration suffered by each of them and they both being young in years and being the first time offenders and no other criminal antecedents, they be released on the period already undergone by them. This submission of the learned counsel for the appellants is noted.