KRISHAN LAL Vs. STATE

JUDGEMENT

(1.) In the wake of instant surge in COVID - 19 cases and spread of its highly infectious Omicron variant, abundant caution is being maintained, while hearing the matters in the Court, for the safety of all concerned. S.B. Criminal Revision Petition No. 691/1999

(2.) This Court after careful examination of record and hearing submissions of both the parties in appeal against the same impugned order is arrived at a considered conclusion that in the given circumstances it would be appropriate to upheld the conviction under Sec. 326 IPC as well as other offences as per the impugned order, and further accused-persons have been granted relief of substitution of sentence by the sentence already undergone is a proposition, which governs the present revision petition also where the same parties had challenged the same impugned order seeking conviction under Sec. 307 IPC.

(3.) In light of the aforesaid observations and the order passed in the appeal, it is a fit case where no interference is called for. The revision, thus, is dismissed. S.B. Criminal Appeal No.10/1999