YOGESH RAJ AND ANOTHER Vs. STATE OF PUNJAB

JUDGEMENT

(1.) CM No. 65833 of 2011

(2.) The application stands dismissed as not pressed.

(3.) Challenge in this appeal is the judgment and order dated 22.03.2001 passed by Sh. Chanan Singh, Additional Sessions Judge, Bathinda, vide which the accused/appellant Yogesh Raj was convicted under Section 307 of Indian Penal Code and under Section 27 of the Arms Act and sentenced to undergo rigorous imprisonment for a period of three years and to pay a fine of Rs. 2000/- and in default of payment of fine to further undergo rigorous imprisonment for a period of two months under Section 307 of Indian Penal Code. He was also sentenced to undergo rigorous imprisonment for a period of three years and to pay a fine of Rs. 500/- and in default of payment of fine to further undergo rigorous imprisonment for a period of one month under Section 27 of the Arms Act. Accused/appellant Mandeep Kumar was sentenced to undergo rigorous imprisonment for a period of one year and to pay a fine of Rs. 1000/- and in default of payment of fine to further undergo rigorous imprisonment for a period of one month under Section 307 read with Section 34 of Indian Penal Code.