Rajesh Alias Daljit Singh vs State Of Haryana
2022 Latest Caselaw 17349 P&H

CRA-S-1616-SB-2007                                                        - 1-

             IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH


                                          CRA-S-1616-SB-2007
                                          Reserved on: 12.12.2022
                                          Date of Pronouncement: 20.12.2022


Rajesh alias Daljit                                                  ...Appellant
                                          vs.
State of Haryana                                                    ...Respondent


Coram :      Hon'ble Mr. Justice N.S.Shekhawat

Present :    Mr. Mani Ram Verma, Advocate
             for the appellant.

             Ms.Sheenu Sura, Deputy Advocate General, Haryana.

                      ***

N.S.Shekhawat J.

The present appeal has been directed against the judgment of

conviction dated 13.03.2007 and the order of sentence dated 14.03.2007, passed

by the Court of learned Additional Sessions Judge (I), Bhiwani, whereby, the

appellant was convicted and sentenced to undergo rigorous imprisonment for a

period of ten years and to pay a fine of Rs.10,000/- for the offence under

Section 307 of IPC, in default of payment thereof, he shall further undergo

rigorous imprisonmen for a period of 2 ½ years. The appellant was further

sentenced under Section 25 of the Arms Act to undergo rigorous imprisonment

for two years and to pay a fine of Rs.5000/-, in default of payment thereof, he

shall further undergo rigorous imprisonment for a period of six months.

The custody certificate has been filed by the learned State counsel

and it shows that the appellant has already undergone 10 years of sentence

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CRA-S-1616-SB-2007 - 2-

(including remission) and consequently, he has served the entire sentence

imposed upon him in the present case.

As the appellant has already undergone the entire sentence imposed

upon on him, the appeal itself has been rendered infructuous and the same is

disposed of as such.

Pending application(s), if any, is also disposed off, accordingly.

Case property, if any, be dealt with, and destroyed after the expiry

of period of limitation. The trial court record be sent back.

                                                      (N.S.SHEKHAWAT)
20.12.2022                                                  JUDGE
hemlata
                   Whether speaking/reasoned :       Yes/No
                   Whether reportable        :       Yes/No




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