SUKHWINDER SINGH ALIAS SUKHA Vs. STATE OF HARYANA

JUDGEMENT

(1.) Sukhwinder Singh alias Sukha, appellant-accused, assailed the judgment of conviction dated 07.03.2014 and order on sentence dated 12.03.2014 rendered by Ms. Ranjana Aggarwal, Ld. Judge, Special Court for Heinous Crimes Against Women, Kurkshetra whereby Sukhwinder Singh @ Sukha was convicted under Section 306 IPC as Meenakshi committed suicide on the night of 20.08.2012 on account of causing constant harassment to her by accused-appellant. Whereas, co-accused Pradeep Singh @ Deepu was acquitted as the prosecution has failed to prove its case against him beyond reasonable doubt. Accordingly, Sukhwinder Singh @ Sukha was sentenced to undergo RI for a period of 4 years and to pay a fine of Rs. 50,000/-. In default of payment of fine to further undergo simple imprisonment for a period of six months. I have heard learned counsel Mr. R. S. Mamli, Advocate for Sukhwinder Sigh @ Sukha, appellant-accused and Mr. Munish Dev Sharma, AAG, Haryana for the state of Haryana besides appraising the entire material coming on record.

(2.) At the very outset, learned counsel for the appellant-accused stated that he does not contest the findings of learned trial court recorded on merits of the case. He would feel satisfied in case the sentence of the appellant is reduced to the one already undergone.

(3.) It was contended by the learned counsel for the appellant-accused that the appellant is of young age. It is his first offence. He is an unmarried guy. His father is no more. His mother is there in the family. He has already suffered a lot. He has already undergone three and a half years of sentence out of total 4 years. No useful purpose would be served in keeping him in jail for the entire period of 4 years, which he is likely to complete very soon. Learned counsel for the state opposed the reduction in sentence of the appellant-accused.