SAMUNDER SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The appellant was charged under Section 302 IPC for committing murder of his niece Madhuri on 15.7.2002 at about 10.30 p.m. in the area of village Jassia. He was also charged for the offence punishable under Section 307 for firing at PW Rohtas with such an intention and under such circumstances that if he had caused his death, he would have been guilty of murder. He was further charged for commiting offence punishable under Section 27 of the Arms Act for using his licenced gun for unlawful purpose. Vide judgment and order dated 4.6.2003, learned Additional Sessions Judge, Rohtak, convicted him for the aforementioned offences and sentenced him as follows:-

(2.) All the sentences were ordered to run concurrently. Double barrel gun Ex.P19 used in the crime, was confiscated to the State.

(3.) Aggrieved of his conviction and sentence, the appellant filed the instant appeal, which was admitted on 1.7.2003. Subsequently, vide order dated 28.11.2007, a co-ordinate Bench of this Court suspended his sentence of imprisonment and ordered his release on bail.