NETAR KUMAR @ RAKESH Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS appeal has been filed by the appellant against the judgment and order dated 1.2.1997 passed by the learned Additional Sessions Judge, Kurukshetra whereby the appellant has been sentenced and convicted as under :- Sr. No. Offence Sentence awarded

(2.) THE sentences of imprisonment awarded to the appellant were ordered to run concurrently and the period of detention during investigation and trial of the case was ordered to be set off against the period of sentence awarded.

(3.) THE prosecution in order to prove its case, examined as many as 13 witnesses; besides tendered in evidence various documents. The statement of the appellant in terms of Section 313 Cr.P.C. was recorded in which he inter alia stated as follows :-