RAJU ALIAS RAJ KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) APPELLANT Raju alias Raj Kumar was nominated as an accused in case FIR No. 157 dated 02.07.2000 registered at Police Station Dhuri under Sections 324, 341, 307, 201 and 120B IPC. He was tried by the Court of Additional Sessions Judge (Adhoc), Fast Track Court, Sangrur, which vide its judgment dated 27th November, 2002, held him guilty of an offence punishable under Section 326 IPC and vide a separate order of even date, sentenced him to undergo rigorous imprisonment for a period of three years and to pay a fine of Rs. 2,000/ -, in default of payment of fine to further undergo rigorous imprisonment for one year under Section 326 IPC.

(2.) COUNSEL for the State has filed an affidavit of Hardeep Singh Bhatti, Deputy Superintendent of District Jail, Sangrur, wherein it is stated that the Appellant had undergone 1 year 10 months and 28 days of the total sentence awarded to him, and thereafter, he was released from jail on 3rd September, 2003 after giving benefit of government remissions. The Appellant has also paid the fine at the jail gate. A copy of the affidavit filed by the Deputy Superintendent of District Jail, Sangrur has been handed over to counsel for the Appellant.

(3.) AS prayed, dismissed as not pressed.