NARINDER KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present appeal is directed against the judgment and order dated 16.10.2001 (for short as 'impugned judgment') passed by the Court of learned Sessions Judge, Gurdaspur, (for short 'the trial Court'), whereby the accused/ Appellants have been convicted and sentenced.

(2.) The Appellant Narinder Kumar has been convicted and sentenced to undergo life imprisonment under Section 302/34 of the Indian Penal Code and to pay a fine of Rs. 1,000/- In default of payment of fine, it was ordered that he would further undergo rigorous imprisonment for six months.

(3.) The Appellant Satya Wanti has been convicted and sentenced to undergo life imprisonment under Section 302/34 IPC and to pay a fine of Rs. 1,000/-and in default of payment of fine, to further undergo rigorous imprisonment for six months.