DHANNA RAM Vs. STATE OF HARYANA

JUDGEMENT

(1.) The instant appeal is directed against the impugned verdict, as made on 21/3/2013, upon Sessions Case bearing No. 3 of 2012, by the learned Sessions Judge, Panchkula, wherethrough in respect of charges drawn against the accused-appellant qua offences punishable under Ss. 302 and 376(f) IPC, thus the learned trial Judge concerned, proceeded to record a finding of conviction against him under Sec. 302 IPC.

(2.) Moreover, through a separate sentencing order dtd. 22/3/2013, the learned trial Judge concerned, sentenced the convict-appellant to undergo life imprisonment for an offence punishable under Sec. 302 of the IPC, besides also imposed, upon the convict-appellant, the sentence of fine, comprised in a sum of Rs.5000.00, and, in default of payment of fine amount, she sentenced the convict-appellant to undergo imprisonment for a period of six months.

(3.) The period of detention undergone by the convict-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.