HUKAM SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The instant appeal is directed against the impugned verdict, as made on 18/7/2008, by the learned Additional Sessions Judge, Fast Track Court, Gurgaon, upon Sessions Case No. 96 of 2006, wherethrough, he proceeded to convict the accused, in respect of an offence punishable under Sec. 304-I of the IPC. Moreover, vide a separate sentencing order, drawn on 21/7/2008, he proceeded to impose, upon the convict, the sentence of life imprisonment qua an offence punishable under Sec. 304 Part 1 of the IPC, besides in respect thereof, imposed a sentence of fine, as comprised in a sum of Rs.5,000.00, and, also, upon default of payment of fine amount, the convict became sentenced to undergo rigorous imprisonment for a term extending upto a period of two years.

(2.) The convict becomes aggrieved from the above recorded verdict of conviction, and, also, from the consequent therewith sentence(s) of the imprisonment, and, of fine, as became imposed, upon him, and, hence becomes led to constitute thereagainst the instant appeal before this Court. Factual Background

(3.) The present convict was inmated in jail in FIR No. 332/2005, constituting therein offences punishable under Ss. 302/201 of the IPC. During the spell of his being inmated in the prison concerned, he is alleged to murder deceased Ganesh, who was also inmated in jail, in respect of FIR No. 586/2006, constituting therein offences punishable under Ss. 399/402 of the IPC.