PAWAN Vs. STATE OF HARYANA

JUDGEMENT

(1.) This appeal is directed against the judgment of the learned trial Court dated 18.5.2000 awarding conviction to the appellant under Sections 307/34 I.P.C. and sentencing him to undergo RI for a period of three years and to pay a fine of Rs.2,000/- and in default of payment of fine, to further undergo RI for three months.

(2.) Assailing the impugned judgment, learned counsel for the appellant has contended that the appellant has been falsely implicated and the main role attributed and causing injury to the complainant is that of one Karan who has been declared a proclaimed offender. He has further stated that in the eventuality of the Court concluding that the appellant is indeed guilty, he would pray that considering that the offence was committed in the year 1995 and a long period of time has elapsed, then a lenient view of the situation be taken.

(3.) I have heard the learned counsel for the parties and perused the impugned judgment as also the record.