SULAKHAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This appeal is directed against the judgment and order dated 21.12.2001 (for short as 'impugned judgment') whereby the learned Additional Sessions Judge, Rupnagar (hereinafter referred as "Trial Court") convicted all the appellants for the commission of offence under Sections 307/34, 498-A and 406 of the Indian Penal Code and accordingly sentenced all of them to undergo rigorous imprisonment for a period of three years each and to pay a fine of Rs. 500/- each and in default thereof, to further undergo rigorous imprisonment for six months under Section 307 read with Section 34 of the Indian Penal Code; rigorous imprisonment for one year each and to pay a fine of Rs. 500/- each for the offence under Section 498-A of the Indian Penal Code and in default of payment of fine, to undergo further rigorous imprisonment for three months and also rigorous imprisonment for one year each under Section 406 of the Indian Penal Code. All the substantive sentences were ordered to run concurrently.

(2.) Brief facts, as narrated in para 2 of the Trial Court judgment, are that :

(3.) Accused-appellants were charge-sheeted under sections 307 read with section 34, 498A, 406 and 506 Indian Penal Code, to which they pleaded not guilty and claimed trial.