BALWINDER SINGH ALIAS BITTU Vs. STATE OF PANJAB

JUDGEMENT

(1.) Accused-Balwinder Singh alias Bittu appellant was convicted for an offence under Sections 394 and 411 of the Indian Penal Code (for short IPC) vide judgment dated 1.3.2002 passed by the Additional Sessions Judge, Hoshiarpur. Vide order of even date, the accused was sentenced to undergo rigorous imprisonment for a period of three years and to pay a fine of Rs. 1000/- under Section 394 IPC and was further sentenced to undergo rigorous imprisonment for a period of one year under Section 411 IPC. Hence, the present appeal by the accused-appellant.

(2.) Prosecution case, as noticed by the trial Court in para No. 1 of its judgment, is reproduced herein below:

(3.) After hearing the learned counsel for the parties, I am of the opinion that the present appeal deserves dismissal.