LAWS(P&H)-2010-8-92

JAGDEV SINGH ALIAS JAGGI Vs. STATE OF PUNJAB

Decided On August 24, 2010
Jagdev Singh Alias Jaggi Appellant
V/S
STATE OF PUNJAB Respondents

JUDGEMENT

(1.) The present appeal is preferred by appellant-Jagdev Singh @ Jaggi against the judgment dated 20.11.2002 (hereinafter as 'impugned judgment), delivered by the learned Additional Sessions Judge, Bathinda (hereinafter as 'trial Court'), convicting the accused-appellant for the offence punishable under Section 306 IPC and order of sentence of the same date i. e. , 20.11.2002, thereby sentencing him to undergo rigorous imprisonment for a period of 7 years and to pay a fine of Rs. 5,000/- and in default of payment of fine, to further undergo rigorous imprisonment for a period of six months.

(2.) The facts of the case, as narrated in para 2 of the impugned judgment, reads as under:-

(3.) After registration of FIR and conducting necessary investigation of the case, final report under Section 173 Cr. P. C. was filed against the accused- appellant and he was charge-sheeted under Section 306 IPC to which the accused pleaded not guilty.