KRISHAN ALIAS BUDH RAM Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present appeal has been filed against the judgment of conviction dated 25th April, 2000 and order of sentence dated 28th April, 2000, delivered by Additional Sessions Judge, Hisar. The trial court after recording the prosecution evidence, came to the conclusion that the accused/appellant was guilty of the offence under Section 307 IPC and 25 of Arms Act. He was accordingly convicted under Section 307 IPC and sentenced to undergo RI for seven years and to pay a fine of Rs. 5000/- and further R.I. for six month under Section 25 of the Arms Act. Learned counsel for the appellant states that he is limiting his prayer only to the extent of reduction in the sentence awarded and does not assail the judgment of conviction. He has submitted that the appellant is a poor person and only bread winner of his family.

(2.) Learned State counsel, on the other hand submits that in case conviction of the appellant is maintained, the court may reduce the sentence as deemed appropriate in the circumstances of the case.

(3.) I have heard learned counsel for both the sides.