Vijay Kumar @ Hanuman vs State
2002 Latest Caselaw 984 Del

JUDGMENT

R.S. Sodhi, J.

This appeal is directed against the judgment and order dated 29.8.1997 of the Additional Sessions Judge in Sessions Case No. 73/96, where by the learned judge has held the appellant guilty under Section 392 read with Section 397 IPC as well as for offence under Section 27 of the Arms Act and further by an order dated30.8.1997 sentenced the appellant to undergo RI for seven years under Section 392 read with Section 397 IPC with a fine of Rs. 1000/- and in default of payment of fine to further undergo RI for 15 days and also sentenced the appellant to undergo RI for three years for the offence under Section 27 of the Arms Act with a fine of Rs. 1000/- and in default of payment of fine to further undergo SI for 15 days. Both the sentences were directed to run concurrently.

During the trial, the appellant pleaded guilty to the offence under Section 392 read with Section 397 IPC and under Section 27 of the Arms Act. Consequently, the appellant was convicted.

Learned counsel appearing on behalf of the appellant has submitted that since the appellant has already undergone his sentence of imprisonment in this case and has pleaded guilty to the offence before the trial court, there is no ground for an appeal.

In view of the submissions made by learned counsel for the appellant, Crl.A.176/98 is dismissed.