PURAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Appellant-Puran Singh assailed the judgment of conviction dated 26.02.2010 and order of sentence of even date, rendered by Ms. Rupinderjit Chahal, the then Additional Sessions Judge, Patiala, whereby the appellant was convicted for committing offence punishable under Section 376 IPC and sentenced to undergo RI for 8 years and to pay a fine of Rs. 5000/- and in default of payment of fine to further undergo RI for one month.

(2.) On 20.11.2008, appellant-accused surrendered in the court. The blood samples of complainant as well that of accused-appellant were sent to the office of Medical Examiner for analysis. After obtaining DNA report, Ex. PX, the case was presented in the court. I have heard Mr. Raman Mohinder Sharma, Advocate for Puran Singh appellant-accused; and Mr. Surjeet Singh Chaudhary, Deputy Advocate General, Punjab for the state of Punjab besides appraising the entire material coming on record.

(3.) Learned counsel for the appellant-accused contended that the appellant-accused has already undergone 8 years of sentence. He has already deposited the fine of Rs. 5000/- as well. Since the appellant-accused has completed his sentence, therefore, he does not contest the judgment of conviction recorded against him and prayed that the matter be disposed of accordingly.