STATE OF PUNJAB Vs. AMAR SINGH

JUDGEMENT

(1.) AMAR Singh son of Gorkha Ram, the respondent-herein stands convicted by the Sub-Divisional Judicial Magistrate, Anandpur Sahib under Sections 279 IPC/304-A IPC and 427 IPC vide judgment dated 31.5.1991 and sentenced as under : U/S 279 IPC, To pay a fine of Rs. 100/-, in default of payment of which to undergo SI for 10 days. U/S 304-A IPC, To pay a fine of Rs. 700/-, in default of payment of which to undergo SI for 15 days. U/S 427 IPC, To pay a fine of Rs. 100/-, in default of payment of fine to undergo SI for 7 days.

(2.) THE State of Punjab, feeling dissatisfied with the quantum of sentence, has come up in appeal for enhancement of the sentence.

(3.) I need not enter into detailed discussion so far as facts of the case are concerned as the only grievance shown by the State is that the sentence awarded is too less and as such deserves to be enhanced.