BHOLA SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present appeal is directed against the impugned verdict, as made on 10/3/2022, upon case bearing CIS No.SC No.26 of 2016, by the learned Additional Sessions Judge, Kurukshetra, wherethrough in respect of charges drawn against the accused qua offences punishable under Ss. 148, 149, 307, 323, 324, 325, 341, 427 of the IPC, thus the learned trial Judge concerned, proceeded to record a finding of conviction against the appellants-convicts. However, the other co-accused namely Gurmeet son of Karam Singh, Kuldeep Singh of Sukha Singh, and, Virender Singh @ Babbu son of Jagir Singh were acquitted from the charges drawn against them.

(2.) All the above imposed sentences of imprisonment, were ordered to run concurrently but the period of detention undergone by the appellants-convicts, during the investigations, and, trial of the case, was, in terms of Sec. 428 of the Cr.P.C., rather ordered to be set off from the above imposed sentence(s) of imprisonment.

(3.) All the accused-convicts become aggrieved from the above drawn verdict of conviction, besides also, become aggrieved from the consequent thereto sentence(s) of imprisonment, and, of fine as became imposed, upon them, by the learned convicting Court concerned, and, hence have chosen to institute thereagainst the instant criminal appeal, before this Court.