SURINDER KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This appeal is directed against jugment and order dated 21.5.2008 passed by the learned Additional Sessions Judge, Ferozepur (hereinafter referred as "Trial Court") whereby in case FIR No. 103 dated 3.5.2006 registered at Police Station Sadar, Ferozepur, the accused-appellant has been convicted under Section 304-B of the Indian Penal Code and sentenced to undergo imprisonment for a period of ten years.

(2.) The brief facts, as narrated in paras 2 and 3 of the judgment of learned Trial Court, are that :

(3.) The accused-appellant was charge-sheeted for the offence under Section 304-B of the Indian Penal Code to which he pleaded not guilty and claimed trial.