SUKHDEV SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This appeal is directed against the judgment of conviction and the order of sentence dated 28.11.2002, passed by the learned Additional Sessions Judge, Sangrur whereby the appellant was ordered to undergo the rigorous imprisonment for 10 years for committing an offence under Sec. 304 -B IPC.

(2.) Brief facts of the case in hand, as recorded in the opening para of the impugned judgment, are reproduced as under: - -

(3.) After appraisal of the documents, prosecution evidence and the defence evidence, the learned Additional Sessions Judge, Sangrur convicted the accused appellant under Sec. 304 -B IPC and sentence him to undergo rigorous imprisonment for ten years.