IQBAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) CHALLENGE in this appeal is to the judgment dated 29.9.2010, whereby the appellant, Iqbal Singh, was held guilty for the offence punishable under Section 307, IPC, and Section 27 of the Arms Act, and ordered to undergo the following sentences: Under Section Sentence (R.I.) Fine In Default (R.I.) 307, IPC Five years Rs. 5,000/ - Six months 27, Arms Act Three years Rs. 2,000/ - Six months Both the substantive sentences were ordered to run concurrently.

(2.) AT the very outset, learned counsel for the appellant submits that Iqbal Singh has already suffered the entire sentence awarded by the learned Trial Court, therefore, he does not challenge the conviction of the appellant.

(3.) LEARNED counsel for the State has produced the affidavit of the Superintendent, Central Jail, Bathinda, showing the period of incarceration suffered by the appellant, Iqbal Singh, which is taken on record. Perusal of the said affidavit reveals that after serving the entire period of his incarceration, the appellant was released from jail on 29.8.2013.