ANIL PANCHAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) The instant appeal is directed by the convict-appellant, against the verdict of conviction, as made on 7/1/2020, by the learned Additional Sessions Judge (Exclusive Court for heinous crimes against women and children) Yamuna Nagar at Jagadhri, upon, Session Case No. 343 of 2017, wherethrough, in respect of charges drawn for offences punishable under Ss. 302/323/341/506 IPC, and, Sec. 25 of the Arms Act, he made a finding of conviction against the accused.

(2.) Moreover, through a separate sentencing order drawn on 10/1/2020, the learned trial Judge concerned, proceeded to impose upon the convict (supra) both sentence(s) of imprisonment as well as of fine, but in the hereinafter extracted manner :- U/s 302 IPC To undergo rigorous imprisonment for life and to pay a fine of Rs.25000.00(twenty five thousand). In default of payment of fine, he shall further undergo RI for a period of three years. U/s 326 IPC To undergo rigorous imprisonment for ten years and to pay a fine of Rs.10,000.00(ten thousand). In default of payment of fine, he shall further undergo RI for a period of one year. U/s 341 IPC To undergo RI for one year U/s 506 IPC To undergo rigorous imprisonment for two years and to pay a fine of Rs.5,000.00(five thousand). In default of payment of fine, he shall further undergo RI for a period of six months. U/s 25 of To undergo rigorous imprisonment for one year and to Arms Act pay a fine of Rs.2,000.00(two thousand). In default of payment of fine, he shall further undergo RI for a period of four months

(3.) The convict-appellant becomes aggrieved from the above drawn verdict of conviction, besides also, becomes aggrieved from the consequent thereto sentences of imprisonment, and, of fine as became imposed upon him, by the learned convicting Court concerned, and hence has chosen to institute thereagainst the instant appeal before this Court. Factual background