SARABJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner -Sarabjit Singh against whom FIR No.31 dated 25.2.2005 under Section 379/411 IPC, P.S. Shimlapuri, Ludhiana was registered, was convicted by the Judicial Magtistrate Ist Class, Ludhiana vide his judgment dated 2.4.2008 and was ordered to undergo rigorous imprisonment for one year and to pay a fine of Rs.500/- and in default of payment of fine, to further undergo rigorous imprisonment for seven days.

(2.) Appeal filed by the petitioner against the aforesaid judgment was also dismissed by the Additional Sessions Judge, Ludhiana vide judgment dated 12.10.2010.

(3.) It is a matter of record that the petitioner who was on bail during the pendency of his appeal, did not appear before the Appellate Court since 21.12.2009 and remained absent despite issuance of non-bailable warrants.