HARJEET SINGH ALIAS POPY Vs. STATE

JUDGEMENT

(1.) Both these appeals are directed against the judgment dated 9.1.2001 and order dated 10.1.2001 delivered by the learned Additional Sessions Judge in Sessions Case No. 39/98 arising out of FIR No. 599/97 of the Police Station Shakarpur under Section 302/34, IPC, therefore, these appeals are being disposed of by this judgment.

(2.) The learned Additional Sessions Judge convicted the appellant Harjeet Singh @ Popy under Section 302, IPC and sentenced him to undergo life imprisonment and imposed a fine of Rs. 5,000/- failing which he has been directed to further undergo R.I. for six months.

(3.) The appellant Sudhadhar @ Sofi @ Sudhakar has been convicted under Section 326, IPC and has been sentenced to 7 years' rigorous imprisonment. He has also been directed to pay a fine of Rs. 3,000/- failing which he shall undergo R.I. for six months.