SATBIR Vs. STATE OF HARYANA

JUDGEMENT

(1.) Leave granted.

(2.) Heard counsel for the parties.

(3.) By the impugned order of the High Court, the Appellant has been found guilty of the offence punishable under Section 302, I.P.C. and sentenced to undergo imprisonment for life and to pay a fine of Rs. 250. We notice from the judgment and order of the High Court that the appeal was received from jail. The learned Judges heard the State counsel and went through the evidence on record and the findings recorded by the trial court. Thereafter they recorded their findings and dismissed the appeal as having no merit.