SURESH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The instant appeal is directed against the impugned verdict, as made on 31/10/2022, upon Sessions Case No. 03 of 2018, by the learned Sessions Judge, Sonipat, wherethrough in respect of charges drawn against the accused qua offence punishable under Ss. 302 and 307 read with Sec. 34 IPC and under Ss. 25 and 27 of the Arms Act, the learned trial Judge concerned, proceeded to record a finding of conviction against the accused-appellant Suresh. However, the co-accused namely, Mandeep and Parvesh were acquitted of the charges framed against them.

(2.) Moreover, through a separate sentencing order dtd. 4/11/2022, the learned trial Judge concerned, sentenced the convict in the hereafter extracted manner- <IMG>JUDGEMENT_8_LAWS(P&H)10_2024_1.jpg</IMG>

(3.) All the above imposed sentences of imprisonment, were ordered to run concurrently However, the period of detention undergone by the accused-appellant, 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. Factual Background