RIMPI AND ANOTHER Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This appeal is directed against the judgment and order dated 25.10.2002 passed by learned Sessions Judge, Gurdaspur, vide which accused Rimpi was convicted under Section 302 IPC and was sentenced to undergo imprisonment for life and to pay a fine of Rs. 5,000/-and in default thereof to further undergo rigorous imprisonment for one year. He was also convicted under Section 450 IPC and sentenced to undergo rigorous imprisonment for five years and to pay a fine of Rs. 1,000/-and in default thereof to further undergo rigorous imprisonment for six months. Both the sentences were directed to run concurrently.

(2.) Accused Sunny was convicted under Section 452 IPC and was sentenced to undergo rigorous imprisonment for two years and to pay a fine of Rs. 1,000/-and in default thereof to further undergo rigorous imprisonment for six months. He was also convicted under Section 324 IPC and was sentenced to undergo rigorous imprisonment for one year. Both the sentences were directed to run concurrently.

(3.) However, the third accused Ranjit Singh son of Parmodh Singh was acquitted of the charges framed against him.