AMAR NATH Vs. STATE OF HARYANA

JUDGEMENT

(1.) LEARNED State counsel has filed affidavit of Shri Resham Singh, Deputy Superintendent, District Prison, Karnal mentioning the period of imprisonment undergone by the applicant/appellant-Amar Nath. The same is taken on record.

(2.) HEARD learned counsel for the parties.

(3.) THE police report in the case against the applicant/appellant was filed for the offences under Sections 306 and 201 IPC. The learned trial Court, however, framed charges against him for the offences under Sections 304-B and 302 IPC. After trial the learned trial Court found the offence under Section 304-B IPC to be not made out. The applicant/appellant has been convicted for the offence under Section 302 IPC.