STATE OF HARYANA Vs. PARMODH KUMAR ALIAS PAPPU

JUDGEMENT

(1.) The contour of the facts and material, which needs a necessary mention, for the limited purpose of deciding the instant petition and oozing out from the record, is that, initially a criminal case was registered against Parmodh Kumar respondent-convict, vide FIR No. 43 dated 25.01.1986, under Sections 363 and 307 IPC, by the police of Police Station Sadar Panipat. Although, he was convicted for the pointed offences but was released on probation, by the trial Judge, by way of judgment of conviction and order of sentence dated 28.02.1987.

(2.) Aggrieved thereby, the Crl. Appeal No.S-622-SB of 1987, filed by the State of Haryana, was accepted and the conviction of the respondentconvict was maintained. However, the order of sentence/probation was set aside and he was ordered to undergo rigorous imprisonment, for a period of three years, by this Court, by virtue of judgment dated 14.11.2002.

(3.) The respondent-convict did not feel satisfied and preferred Crl. Appeal No. 1303 of 2003, which was decided by the Hon'ble Apex Court, by means of order dated 16.03.2011. The operative part of which is as under:-