RAMJI LAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present criminal appeal has been preferred by the appellant, namely, Ramji Lal, challenging the judgment and order dated 5.12.2001, passed by the learned Additional Sessions Judge, Ferozepur (hereinafter as 'trial Court'), convicting the accused (herein appellant) for committing offence punishable under Section 306, IPC and sentencing him to undergo rigorous imprisonment for a period of five years and to pay a fine of Rs. 2000/- and in case of default of payment of fine, to further undergc rigorous imprisonment for a period of six months.

(2.) The brief facts of the case as narrated in para 2 of the impugned judgment, are reproduced as under :-

(3.) The accused was charge-sheeted under Section 306 IPC, to which he pleaded not guilty and claimed trial.