ASAD SIDDIQUI Vs. STATE

JUDGEMENT

(1.) Appellant has been convicted under Sec. 307 IPC and sentenced to undergo rigorous imprisonment for a period of 3 years with fine of Rs. 5,000/ - and in default of payment of fine to undergo rigorous imprisonment for a period of three months, by the trial court.

(2.) Aggrieved by his conviction and also the sentence handed down by the trial court, appellant has preferred this appeal.

(3.) The only argument canvassed by the learned senior counsel for the appellant is that trial court has erred in convicting the appellant under Sec. 307 IPC even though the ingredients of the said offence are not attracted in the facts and circumstances of this case.