JOGINDER SINGH AND ANOTHER Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The accused/appellants have directed the present appeal against the judgment of conviction and order of sentence dated 28.07.2003 passed by Shri Sanjiv Berry, Additional Sessions Judge (Fast Track Court), Kapurthala, vide which Charan Kaur has been acquitted whereas the accused/appellants have been convicted and sentenced to undergo rigorous imprisonment as under :-

(2.) Surinder Singh To undergo R.I for one year and u/s 323 IPC to pay a fine of Rs. 500/-. In default of payment of fine to undergo R.I for two months. U/s 325/34 IPC To undergo R.I for two years and to pay a fine of Rs. 1000/-. In default of payment of fine to undergo further R.I for two months.

(3.) On presentation of challan, copies of same were supplied to them free of costs, as envisaged under Section 207 Cr.P.C. Thereafter, the case was committed to the Court of Session as some of the offences were exclusively triable by the Court of Session.