SURJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Present appeal has been filed by Surjit Singh son of Sukha Singh. He was tried by the Court of Additional Sessions Judge (Fast Track Court), Ferozepur in a case arising out of FIR No. 22 dated 26.03.1996 registered at Police Station City Jalalabad under Section 436 read with Section 34 IPC. Kashmiro Bai, mother of Appellant-Surjit Singh, who was tried as a co-accused, died during the trial.

(2.) The trial Court, vide its impugned judgment dated 19th December, 2002 held the Appellant guilty of an offence punishable under Section 436 read with Section 34 IPC and vide a separate order of even date, sentenced him to undergo rigorous imprisonment for a period of two-and-a-half year and to pay a fine of Rs. 1,000/-, in default of payment of fine to further undergo rigorous imprisonment for three months.

(3.) In the present appeal, challenge is to the conviction recorded and the sentence awarded to the Appellant.