PARBHAT NAGPAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The Appellant was convicted for an offence under Section 304-B of the Indian Penal Code (IPC for short) vide judgment dated 15.12.2009 passed by Additional Sessions Judge, Jalandhar. Vide order of the even date, he was sentenced to undergo rigorous imprisonment for a period of ten years under Section 304-B IPC. Hence, the present appeal.

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

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