SUKHDEV SINGH ALIAS SEWA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) By this common judgment, Criminal Appeal No. 572-B of 1997 titled as "Sukhdev Singh alias Sewa v. State of Punjab" and Criminal Revision No. 811 of 1997 titled as "Jaswinder Singh v. Sukhdev Singh alias Sewa" shall be decided together.

(2.) Criminal Appeal No. 572-SB of 1997 has been filed by Sukhdev Singh alias Sewa. He was nominated as accused in case FIR No. 14 dated 30.1.1996 registered at Police Station Sadar, Faridkot, under Sections 354, 451 and 306 IPC.

(3.) The Court of Additional Sessions Judge, Faridkot, convicted him for offence under Section 306 IPC and sentenced him to undergo rigorous imprisonment for four years and to pay a fine of Rs. 1,000/-. In default of payment of fine, to further undergo rigorous imprisonment for two months. The appellant was also convicted and sentenced for offence under Section 451 IPC to undergo rigorous imprisonment for one year and to pay a fine of Rs. 200/-. In default of payment of fine to further undergo rigorous imprisonment for one month. Furthermore, the appellant was held guilty of offence under Section 354 IPC and was sentenced to undergo rigorous imprisonment for six months. All the sentences were ordered to run concurrently.