UNION OF INDIA Vs. RANBIR SINGH RATHAUR

JUDGEMENT

(1.) Leave granted.

(2.) We have heard learned counsel for the rival parties. When this court issued notice in the present case, the same was limited to the question of sentence. In this behalf, the Motion Bench Order dated 29th January, 2016, is extracted herein below:

(3.) The trial court convicted and sentenced the appellant under Section 307 of the Indian Penal Code, 1860 (hereinafter referred to as 'the IPC')to undergo rigorous imprisonment for a period of 10 years and to pay a fine of Rs. 20,000/-(Rupees twenty Thousand only), in default of payment of fine, to further undergo rigorous imprisonment for a period of two years; and under Section 148 read with Section 149 of the IPC, to undergo rigorous imprisonment for three years.