SHAMSHER ALIAS BHURU Vs. STATE OF HARYANA

JUDGEMENT

(1.) SHAMSHER alias Bhuru, convict for commission of offence punishable under Sections 279 and 304 -A of Indian Penal Code (in short, 'IPC'), has filed the instant petition to assail his conviction and sentence by the trial Court affirmed in appeal. Notice of motion was issued to hear the parties on the quantum of sentence.

(2.) COUNSEL for the petitioner would contend that the petitioner is in custody since 18.09.2013 and sentence awarded to him may be reduced to the period already undergone, keeping in view his character and antecedents. However, he expressed inability to pay any compensation to the legal heirs of the deceased.

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