SATPAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This appeal is directed against the judgment of conviction and the order of sentence passed by the Additional Sessions Judge, Sangrur (hereinafter referred as "trial Court") on 9.3.2009 whereby the appellant was convicted for the offence under Sections 307, 326, 324, 323 of the Indian Penal Code and sentenced as follows : <FRM>JUDGEMENT_1996_TLP&H0_20101.html</FRM>

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

(3.) The accused-appellant was charge-sheeted for the offence under Sections 307, 326, 324, 323 of the Indian Penal Code, to which he pleaded not guilty and claimed trial.