Vijay Kumar @ Hanuman vs State

R.S. Sodhi, J.

This appeal is directed against the judgment and order dated 29.8.1997 of the Additional Sessions Judge in Sessions Case No. 73/96, where by the learned judge has held the appellant guilty u/s 392 read with Section 397 IPC as well as for offence u/s 27 of the Arms Act and further by an order dated30.8.1997 sentenced the appellant to undergo RI for seven years u/s 392 read with Section 397 IPC with a fine of Rs. 1000/- and in default of payment of fine to further undergo RI for 15 days and also sentenced the appellant to undergo RI for three years for the offence u/s 27 of the Arms Act with a fine of Rs. 1000/- and in default of payment of fine to further undergo SI for 15 days. Both the sentences were directed to run concurrently.

During the trial, the appellant pleaded guilty to the offence u/s 392 read with Section 397 IPC and u/s 27 of the Arms Act. Consequently, the appellant was convicted.

Learned counsel appearing on behalf of the appellant has submitted that since the appellant has already undergone his sentence of imprisonment in this case and has pleaded guilty to the offence before the trial court, there is no ground for an appeal.

In view of the submissions made by learned counsel for the appellant, Crl.A.176/98 is dismissed.