AMRIK SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Appellant was convicted for an offence under Section 306 of the Indian Penal Code (IPC for short) vide judgment dated 15.11.2000 passed by the Sessions Judge, Kapurthala. Vide order of the even date, the appellant was sentenced to undergo rigorous imprisonment for a period of ten years with a fine of Rs.5,000/-. Hence, the present appeal.

(2.) Prosecution case, as noticed by the trial Court in para No. 2 of its judgment, is reproduced herein below:-

(3.) Learned counsel for the appellant has submitted that the deceased had stated before the Magistrate that she had accidentally caught fire. During the course of arguments, learned counsel for the appellant has not challenged the conviction of the appellant under Section 306 IPC but has submitted that sentence qua imprisonment of the appellant be reduced to already undergone by him. The appellant has undergone about 2 1/2 years of actual sentence. Keeping in view the facts and circumstances of the case, it would be just and expedient to reduce the sentence qua imprisonment of the appellant to already undergone by him. Accordingly, conviction of the appellant under Section 306 IPC, is maintained. However, the sentence qua imprisonment of the appellant is reduced to already undergone by him. The appellant is directed to deposit the fine, as imposed by the trial Court, within one month from today, failing which this appeal shall stand dismissed.