RINKU @ AMIT KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) Present criminal appeal has been preferred by appellant Rinku @ Amit Kumar who was named as an accused in case FIR No.112 dated 17.06.2009, registered at Police Station Chhachhrauli, under Sections 307/34 of the Indian Penal Code and 25/54/59 of the Arms Act.

(2.) The learned Trial Court vide impugned judgment dated 22.05.2012 found the appellant guilty of offence under Section 307 of the Indian Penal Code and sentenced him to undergo rigorous imprisonment for a period of five years and pay a fine of Rs.5000/-, in default, whereof, he was to undergo further rigorous imprisonment for a period of six months.

(3.) I need not dilate upon the facts of this case in detail as the same have already been recapitulated in the judgment of the learned trial Court and in view of the ultimate prayer of the appellant seeking reduction in sentence.