PIRTHI AND ANOTHER Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present appeal has been preferred against the judgment of conviction dated 31.08.2012 and order of sentence dated 03.09.2012, passed by learned Additional Sessions Judge, Jind, vide which both the appellants namely Pirthi and Sewak Ram were held guilty and convicted for the offences punishable under Sections 304 Part-II and 379 read with Section 34 of the Indian Penal Code, 1860 (hereinafter referred to as 'IPC') and sentenced vide order dated 03.09.2012 as under : -

(2.) Both the substantive sentences were ordered to run concurrently. It was also ordered that period of custody already undergone by the convicts during investigation, inquiry and trial shall be set off against the substantive sentences awarded to them.

(3.) This appeal was admitted on 11.10.2012 and recovery of fine was also stayed and their sentences were suspended vide different orders, during pendency of the appeal.