HARJIT SINGH @ HARRY Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Through this appeal, the appellant-Harjeet Singh @ Harry has questioned the correctness of the judgment dated 20.01.2020 passed by the Additional Sessions Judge, SAS Nagar, Mohali in FIR No. 17 dated 05.02.2014 convicting him under Sections 458, 395, 398 and 201 of the Indian Penal Code, 1860.

(2.) The order of sentence qua the appellant reads as under:- Name of convictsSection of ConvictionSentence of Imprisonment Harjit SinghUnder Section 458 IPCTo undergo rigorous imprisonment for a period of 7 years and to pay a fine of Rs. 10000/- each. In default of payment of fine, to further undergo imprisonment for a period of five months. Harjit SinghUnder Section 395 IPCTo undergo rigorous imprisonment for a period of 7 years and to pay a fine of Rs.5000/- each. In default of payment of fine, to further undergo imprisonment for a period of three months. Harjit SinghUnder Section 398 IPCTo undergo rigorous imprisonment for a period of 7 years and to pay a fine of Rs.5000/- each. In default of payment of fine, to further undergo imprisonment for a period of three months. Harjit SinghUnder Section 201 IPCTo undergo rigorous imprisonment for a period of 2 years and to pay a fine of Rs.2000/- each. In default of payment of fine, to further undergo imprisonment for a period of two months.

(3.) This Court has heard the arguments of learned counsel for the appellant as also Ms. Samina Dhir, Deputy Advocate General Punjab and with their able assistance gone through the paper book as well as the record requisitioned.