RAM ASRA AND ANR. Vs. STATE OF PUNJAB

JUDGEMENT

(1.) AFFIDAVITS of Sh. Daljit Singh Bhatti, Superintendent District Jail, Roopnagar mentioning the custody period of the Applicant -Ram Asra (Appellant No. 1) and Applicant - Jaspal Singh (Appellant No. 2) filed in court today are taken on record.

(2.) HEARD counsel for the parties.

(3.) BOTH the Applicants/Appellants have been convicted on 23.9.2010 by the learned Sessions Judge, Ropar for the commission of offence punishable under Section 307 read with Section 149 IPC; besides, Section 326 read with Section 149 IPC and Section 323 IPC. Vide order dated 25.9.2010 they have been sentenced to undergo various periods of sentences of imprisonment, the maximum being rigorous imprisonment for a period of 5 years for the offence under Section 307 read with Section 149 IPC; besides, to pay a fine of Rs.2000/ - and in default of payment of fine, to undergo further rigorous imprisonment for 2 months. The fine, it is submitted by the learned Senior Counsel for the Applicants/Appellants if not paid, shall be paid.