GURTEJ SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Challenge in this appeal is to the judgment of conviction dated 19.12.2014 and order of sentence dated 20.12.2014 passed by learned Sessions Judge, Sangrur, whereby appellant has been held guilty under Section 307 IPC and sentenced to undergo rigorous imprisonment for seven years and to pay fine of Rs. 5,000/-, in default of payment of fine to further undergo rigorous imprisonment for six months.

(2.) I need not dilate upon the facts of this case in detail as the same have already been recapitulated in the judgment of the Court below and in view of the ultimate prayer of the appellant seeking reduction in sentence.

(3.) I have heard the learned counsel for the parties and perused the record.