Punjab-Haryana High Court
Bijender vs State Of Haryana on 10 April, 2024
Neutral Citation No:=2024:PHHC:049516
CRA-S-2851-2023(O&M) -1- 2024:PHHC:049516
238
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
CRA-S-2851-2023(O&M)
Date of decision:-10.04.2024
BIJENDER
... Appellant
Versus
STATE OF HARYANA
... Respondent
CORAM:- HON'BLE MR. JUSTICE SANJIV BERRY.
Present:- Mr. Madhur Singh, Advocate
for the petitioner.
Mr. Dhruv Sihag, DAG, Haryana.
*****
SANJIV BERRY, J.(ORAL)
Instant appeal has been preferred against the judgment of
conviction dated 26.05.2023 and order of sentence dated 29.05.2023, passed
by learned Additional District and Sessions Judge, Rohtak whereby the
appellant had been held guilty in case FIR No.268 dated 06.07.2019, under
Sections 379-B, 392, 397, 201 of IPC registered at Police Station Sadar
Rohtak, appellant was sentenced as under: -
Name of Offence Period of sentence Period of sentence
convict and fine imposed in default of
payment of fine.
Bijender 379-A IPC RI for 5 years with a RI for three months.
fine of ₹ 5000/-
2. Feeling aggrieved by the aforesaid conviction and order of
sentence, appellant has preferred the present appeal.
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3. It has been inter alia contended by learned counsel for the
appellant at the very outset that the appellant does not challenge the finding
recorded by the learned trial Court in the judgment of conviction dated
26.05.2023 but his only limited prayer is for seeking modification of the
order of sentence dated 29.05.2023 passed by the learned trial Court (supra)
by submitting that the petitioner has already undergone more than 04 years ,
04 months and 09 days in custody and petitioner is ready to deposit the fine,
as such he prayed that the period already undergone by he petitioner in
custody may be treated as sentence undergone and the impugned order of
sentence be modified accordingly.
4. Learned State Counsel has produced the custody certificate
dated 08.04.2024 to contend that the appellant has already undergone 04
years, 04 months and 09 days out of the total sentence of 5 years awarded to
him.
5. After hearing the arguments advanced by learned counsel for
the parties, it transpires that although the learned counsel for the appellant
has not challenged the genuineness of the impugned judgment of conviction
dated 26.05.2023 and in order of sentence dated 29.05.2023 but yet from the
perusal of the impugned judgment, it transpires that it is based on correct
appreciation of evidence on record and is not suffered from any infirmity so
as to call for any interference. As a consequent the conviction recorded vide
judgment dated 26.05.2023 and order of sentence dated 29.05.2023 by
learned Additional District and Sessions Judge Rohtak against the appellant
is hereby upheld.
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6. Coming to the limited request raised by the learned counsel for
the appellant in this case seeking modification of order of sentence dated
29.05.2023, admittedly, as per the custody certificate, the appellant has
already undergone 04 years, 04 months and 09 days of actual custody,
therefore, in these circumstances considering the fact that the appellant has
already undergone 04 years , 04 months and 09 days of actual custody out of
5 years awarded vide the impugned order of sentence dated 29.05.2023, it is
deemed a fit case where order of sentence can be modified, as no minimum
sentence is prescribed for the said offence for which appellant has been
convicted.
7. Resultantly, in the circumstances of the case, the impugned
order of sentence dated 29.05.2023 is modified to the period already
undergone by the appellant in custody, therefore, the present appeal is
disposed of with the modification in the impugned order of sentence dated
29.05.2023 passed by learned Additional Sessions Judge, Rohtak, thereby
reducing the sentence of the appellant to the already undergone custody
period by him subject to payment of ₹5,000/- as fine imposed vide
impugned order dated 29.05.2023 in default of the payment of fine he has to
further undergo rigorous imprisonment for three months.
8. Pending application(s), if any, shall stands disposed of.
(SANJIV BERRY)
JUDGE
10.04.2024
Gyan
i) Whether speaking/reasoned? Yes/No
ii) Whether reportable? Yes/No
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