SAGAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) The instant appeal is directed against the verdict drawn on 13/3/2019, upon Sessions Case No.SC/11/2019, instituted on 18/1/2019/ 28/2/2019, by the learned Additional Sessions Judge, Kaithal, wherethrough, in respect of a charge drawn for an offence punishable under Sec. 302 of IPC, he recorded a verdict of conviction against the convict. Moreover, through a separate sentencing order of 14/3/2019, the learned trial Judge concerned, imposed, upon, the convict the substantive sentence of 14 years of rigorous imprisonment.

(2.) The period spent in prison by the convict, during investigation or trial, was, in terms of Sec. 428 of Cr.P.C., ordered to be set off from the above imposed substantive sentence(s) of imprisonment, upon the convict.

(3.) The convict becomes aggrieved from the above drawn verdict of conviction besides also becomes aggrieved from the above drawn order of sentence, thus, he is led to institute thereagainst the instant appeal before this Court. FACTUAL BACKGROUND