KULWANT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE appellant was tried and convicted under section 5 of the Terrorists and Disruptive Activities (Prevention) Act, 1987 and sentenced to undergo rigorous imprisonment for five years and to pay a fine of Rs. 2,000 in default of payment of fine to undergo further rigorous imprisonment for fix months.

(2.) THE appellant was arrested on 17.5.1990. A pistol is said to have been recovered from him along with two cartridges. The prosecution examined Sub -Inspector Shamsher Singh, PW 4, and Inspector Jaspal Singh, PW 5, to prove the prosecution case. Their testimony was believed by the Designated Court.

(3.) IN these circumstances, the appeal is allowed. In case the appellant is still in jail he shall be released forthwith. The fine, if paid, shall be refunded.