RAJINDER KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) Since both the criminal appeals arise from a common verdict made on 30/3/2019, upon Sessions Case No.08 of 2014, instituted on 14/3/2014, by the learned Additional Sessions Judge, Fatehabad, thus both the criminal appeals are amenable for a common verdict being made thereons.

(2.) Through the impugned verdict (supra), the learned Additional Sessions Judge concerned, made a verdict of conviction in respect of offences punishable under Ss. 323, and, 304 II of IPC read with Sec. 34 of IPC against the accused. Moreover, the learned Additional Sessions Judge concerned, also made a verdict of acquittal upon accused in respect of an offence punishable under Sec. 325 of IPC read with Sec. 149 of IPC. Moreover, through a separate sentencing order drawn on 30/3/2019, the learned trial Judge concerned, imposed upon the convicts the hereinafter extracted sentence(s). <FRM>JUDGEMENT_149_LAWS(P&H)2_2023_1.html</FRM>

(3.) The above sentence(s) were ordered to run concurrently. However, the period spent in custody by the convicts during investigations, and, trial of the case, was in terms of Sec. 428 of the Cr.P.C., ordered to be set off from the above imposed substantive sentence of imprisonment.