SAHAB SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE present applicant-appellant along with his three co-accused, namely, Sahab Singh, Parmal Singh and Subhash has been convicted by the learned Additional Sessions Judge, Kurukshetra, vide impugned judgment dated 8.10.2002 under Sections 148/307/323/324 read with Section 149 IPC.

(2.) AS stated by the learned counsel for the appellant and not disputed by the learned State counsel that the present appellant is in custody for the last about 14 months after the conviction. Learned counsel for the applicant- appellant otherwise states that during trial also the present applicant remained in custody for sometime.

(3.) THEREAFTER , Subhash, the other co-accused also knocked the doors of this Court for the same relief by filing a separate appeal bearing Criminal Appeal No. 1989-SB of 2002. He was also granted bail by this Court vide order dated. 6.10.2003. The said order reads as under:-