Babu Lal vs State Of Haryana
2021 Latest Caselaw 2979 P&H

                      206



                                                                   CRM-31124-2021 IN/AND
                                                                   CRA-D-394-DB-2010 (O&M)




                      CRM-31124-2021
                                   This is an application for suspension of sentence of the
                      applicant-appellant.
                                   Custody certificate dated 12.10.2021 has been filed in Court by
                      way of affidavit of Sh. Sanjay Bangar, DSP, Deputy Superintendent, Central
                      Jail (Ambala)-Haryana, the same is taken on record. As per the custody
                      certificate, the applicant-appellant has undergone actual sentence of 12
                      years, 03 months and 02 days (including 11 years, 08 months and 22 days
                      after conviction) out of life imprisonment, which along with remission
                      amounts to 17 years, 01 month and 10 days.
                                   After arguing for some time and realizing that this Court is not
                      inclined to grant any relief, learned counsel for the applicant-appellant states
                      that it would be appropriate to hear the main appeal.
                                   Learned Deputy Advocate General states that she has no
                      objection if the main appeal is heard.
                                   With the consent of leaned counsel for the parties, the main
                      appeal is taken on board today itself.
                                   CRM stands disposed off.
YOGESH SHARMA
2021.10.14

12:46 I attest to the accuracy and integrity of this document CRA-D-394-DB-2010 (O&M) -2-

MAIN CASE This appeal has been filed against the judgment of conviction and order of sentence dated 21.01.2010, whereby the appellant has been convicted under Section 376 of the Indian Penal Code, 1860 in FIR No.82 dated 08.07.2009 registered at Police Station Mullana (Ambala) and sentenced to undergo rigorous imprisonment for life and a fine of 10,000/- for offence under Section 376 IPC and in default of payment of fine, to further undergo rigorous imprisonment for two years.

The facts of the case are very stark that the applicant-appellant has been convicted of having raped his 13 years' old daughter.

Today, learned counsel for the applicant-appellant has stated that he would not press the appeal against the conviction, but keeping in view his long custody and the fact that the unfortunate victim is now married and settled, some leniency may be shown to the sentence and keeping in view the long period of custody, which has already been suffered by the appellant, sentence be reduced to that already undergone.

Learned Deputy Advocate General has vigorously argued that keeping in view gravity of the offence, the applicant-appellant cannot be granted any benefit.

In our considered opinion, the arguments raised by both the learned counsel are too extreme. Keeping in view the facts and circumstances of the case, we deem it appropriate to maintain

YOGESH SHARMA 2021.10.14 12:46 I attest to the accuracy and integrity of this document