IQBAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) FEELING aggrieved against his conviction and sentence for offence under Section 279, 304 -A of Indian Penal Code, passed by the Courts of Judicial Magistrate, Ferozepur Jhirka and Additional Sessions Judge, Nuh, the present petition has been preferred by the convict -Iqbal. The challenge to the conviction of the petitioner was rejected, vide order dated 03.04.2013 and his conviction has been affirmed.

(2.) COUNSEL for the petitioner submits with regard to quantum of sentence that the case was registered in May, 2005 and the petitioner has suffered the pangs of investigation, trial and proceedings before the Appellate Court, for a period of more than eight years. It is further submitted that the petitioner has suffered actual imprisonment for a period of 3 months and 12 days, therefore, the sentence may be reduced to the period already undergone.

(3.) I have heard counsel for the parties and perused the records.