TRILOCHAN SINGH @ HAPPY Vs. STATE

JUDGEMENT

(1.) The instant criminal appeal is arising out of the impugned judgment dated 31st January, 2002 and order on sentence dated 1st February, 2002, wherein the learned Additional Sessions Judge, has convicted the appellant under Section 302 / 34 / 411 IPC and under Section 27 of the Arms Act and sentenced him to undergo life imprisonment along with fine of Rs.5,000/- for the offence punishable under Section 302 / 34 IPC, in default of payment of fine, to undergo rigorous imprisonment for one year and rigorous imprisonment of one year for the offence punishable under Section 411 IPC, and has sentenced to undergo three years of rigorous imprisonment and a fine of Rs. 1000/- for the offence punishable under Section 27 of the Arms Act and in default of payment of fine, to undergo further rigorous imprisonment for three months. All these sentences have been ordered to run concurrently.

(2.) The appellant aggrieved by the aforesaid judgment and order on sentence preferred the present appeal.

(3.) The facts emerging from the record is that a DD was registered on 18/19.11.1990 wherein PW-1 Ranga Singh has stated that: