BABU SINGH Vs. RESHAMPAL SINGH

JUDGEMENT

(1.) These appeals have been filed against the impugned judgment and order of the Punjab and Haryana High Court dated 24.10.2002 in Criminal Appeal No. 616-DB of 2001.

(2.) Heard learned counsel for the parties and perused the record.

(3.) The trial court by its judgment dated 18.10.2001 convicted accused Resham Pal Singh and sentenced him to death under Section 302 of the Indian Penal Code, but the High Court while affirming the conviction has reduced the sentence to life imprisonment. The High Court has further directed the appellant to pay a fine of Rs. 50,000/- and in default to undergo further RI for a period of one year for the offence under Section 302, IPC. The High Court also maintained the sentence of imprisonment for five years and to pay a fine of Rs. 1,000/- awarded under Section 307, IPC. In default of payment of fine the appellant had to undergo further RI for a period of two months. The amount of fine of Rs. 50,000/-, if realized from the appellant was directed to be paid to Harpreet Singh, who has lost his parents.