JUDGEMENT
SURESHWAR THAKUR, J. -
(1.)The instant appeal is directed against the verdict recorded on 2/6/2012, upon Sessions Case No.20 of 29/7/2009/17/12/10, by the learned Additional Sessions Judge, Hoshiarpur, wherethrough in respect of charges drawn under Ss. 302/34/120 of IPC, and, under Ss. 25/27 of the Arms Act, he proceeded to record a verdict of conviction against accused Manjit Singh. Moreover, through a separate sentencing order drawn on 2/6/2012, he proceeded to impose upon the appellant-convict, the hereinafter extracted sentence(s) of imprisonment, as also of fine.
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(2.)However, the learned Additional Sessions Judge, Hoshiarpur through the above referred verdict, made a finding of acquittal in respect of co-accused Charanjit Singh, Satinder Singh, and, Iqbal Singh. Though, the aggrieved victim preferred thereagainst CRM-A-729-MA-2012, before this Court, but the above CRM-A-729-MA-2012 was dismissed on 29/1/2013. Since there is no material on record suggestive qua the order of dismissal, as made, upon CRM-A-729-MA-2012 becoming appealed against before the Hon'ble Apex Court nor when any verdict of the Hon'ble Apex Court rather accepting the apposite SLP, has been placed on record by the learned counsels' concerned. Resultantly the verdict of dismissal as made by this Court, upon, CRM-A-729-MA-2012 acquires finality, and, conclusivity. Furthermore, since the learned State counsel submits, that the verdict of acquittal drawn in respect of co-accused (supra), became never appealed by the State of Punjab before this Court. In sequel, the verdict of acquittal (supra), as drawn against the co-accused (supra), by the learned Additional Sessions Judge, Hoshiarpur hence acquires apt conclusivity.
(3.)Nonetheless, the convict-Manjit Singh is aggrieved from the verdict of conviction (supra), besides also becomes aggrieved from the consequent thereto sentence(s) (supra), as became imposed upon him, by the learned Convicting Court. Resultantly, he is led to cast a challenge thereto through his instituting the instant appeal before this Court.
FACTUAL BACKGROUND
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