GURPRIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The instant appeal has been preferred by the accused-appellants challenging the judgment of conviction and order of sentence dated 18/22.09.2009, passed by the learned Sessions Judge, Ferozepur, whereby, they were convicted for commission of offence punishable under Section 304-B of the Indian Penal Code, (for short, 'the IPC') and sentenced to undergo rigorous imprisonment for a period of seven years each.

(2.) Briefly stated, the facts of the present case as recorded by the learned trial Court in para 2 of its judgment, are as follows:-

(3.) All the accused-appellants were charged for the commission of offence punishable under Section 304-B of IPC, to which, they did not plead guilty and claimed trial.