AAYUSH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The instant appeal is directed against the verdict, as, recorded by the learned Sessions Judge, Faridabad, on 25/1/2021, upon, CIS No. SC/57/2017, wherethroughs, he proceeded to, in respect of FIR bearing No. 466 of 30/10/2016, registered at Police Station Bhupani, Faridabad, whereins offences constituted under Ss. 323, 325, 307 of the IPC, and, under Sec. 27 of the Arms Act, became embodied, hence make a verdict of conviction, against accused Aayush alias Minki.

(2.) Moreover, through a separate sentencing order, drawn on 25/1/2021, the learned trial Court, proceeded to impose the hereinafter extracted sentence(s) of imprisonment, and, also sentences of fine, upon the convict.

(3.) The convict becomes aggrieved therefrom, and, has strived to cast an onslaught thereons, through his instituting the instant criminal appeal, before this Court.