MAHINDER Vs. STATE OF HARYANA

JUDGEMENT

(1.) This appeal is directed against judgment and order dated 26.4.2002 passed by the learned Additional Sessions Judge, Fast Track Court-II, Faridabad (hereinafter referred as "Trial Court") whereby in case FIR No. 402 dated 29.12.1998, registered at Police Station Sadar Hathin, the accused-appellant has been convicted for the offence under Sections 307/324 of the Indian Penal Code and sentenced to undergo rigorous imprisonment for a period of seven years and also to pay a fine of Rs. 1,000/-, and in default thereof, to further undergo rigorous imprisonment for three months for the offence under Section 307 of the Indian Penal Code and also to undergo rigorous imprisonment for a period of one year, for the offence under Section 324 of the Indian Penal Code.

(2.) The brief facts of the case are that :

(3.) The accused-appellant was charge-sheeted for the offence punishable under Sections 307 and 324 of the Indian Penal Code, to which he pleaded not guilty and claimed trial.