VANEET KUMAR GUPTA @ DHARMINDER Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Leave granted.

(2.) Challenge in this appeal is mainly to the award of sentence to the appellant on his conviction for an offence under Section 302 read with Section 149 of the Indian Penal Code, 1860. On conviction, the Sessions Judge sentenced the appellant to undergo imprisonment for life and to pay a fine of Rs. 2,000/- with the default stipulation. By the impugned order, the High Court has affirmed the decision of the Trial Court.

(3.) Since in this appeal we propose to deal only with the legal proposition urged on behalf of the appellant, we deem it unnecessary to state, in detail, the case of the prosecution against the appellant which resulted in his conviction. It would suffice to note that the incident in which the appellant is stated to have participated, took place on 28th August, 2002.