SATNAM SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present appeal is directed against the judgment/ order dated 12.7.2002 passed by the learned Additional Sessions Judge, Ferozepur, (for short 'the Trial Court'), whereby the accused/appellant has been convicted for the offence punsihable under Sections 326 and 450 of IPC and accordingly sentenced to undergo rigorous imprisonment for 2 = years and to pay a fine of Rs. 500/- for the offence under Section 326 of the Indian Penal Code and in default of payment of fine to further undergo rigorous imprisonment for one month and for the offence under Section 450 of IPC, to further undergo rigorous imprisonment for two years and to pay a fine of Rs. 500/- and in default thereof, to further undergo rigorous imprisonment for one month. Both the sentences were ordered to run concurrently.

(2.) The facts, as noticed by the Trial Court in para 2 of its judgment, are re-produced as under :

(3.) The accused/appellant was charge-sheeted for the offence under Sections 450/326 of IPC, to which he pleaded not guilty and claimed trial.