JUGRAJ SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) JUGRAJ Singh son of Gurdev Singh stands convicted under Section 304-B IPC vide judgment of learned Sessions Judge, Faridkot dated 1.9.2003 and has been sentenced to undergo rigorous imprisonment for ten years and to pay a fine of Rs. 10,000/-, in default of payment of which to suffer further RI for six months. The present appeal was filed by him through the Superintendent, Central Jail, Ludhiana, where he is presently confined.

(2.) ALONG with the present appellant, his father Gurdev Singh and mother Bheero alias Beeran were also booked. However, both of them have been acquitted by the trial Court. No appeal against their acquittal by the State has been preferred.

(3.) AN application was moved on behalf of the appellant for bail on the grounds that he is in custody for the last four years and the appeal is not likely to be heard in the near future. The said application is fixed for today. However, I am now taking up the present appeal for final disposal today itself.