PRAMOD @ PAMMI Vs. STATE

JUDGEMENT

(1.) Present appeal is directed against the impugned judgment dated 19.11.2011 and order on sentence dated 23.11.2011, by which the appellant has been sentenced to undergo SI for 5 years and to pay a fine of Rs.5000/-, in default of payment of fine appellant was to further undergo imprisonment for 6 months under section 307 IPC.

(2.) It may be clarified that the order placed on record along with the appeal is dated 22.11.2011, but a corrigendum was issued on 23.11.2011, which reads as under:

(3.) The case of the prosecution as noticed by the trial court reads as under: