KAMALJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present appeal has been filed against the judgment and order of sentence dated 03.04.2003, whereby the appellant was ordered to undergo rigorous imprisonment for seven years and to pay a fine of Rs. 2,000/- and in default of payment of fine, to further undergo rigorous imprisonment for one year under Section 304 Part II of the Indian Penal Code (for short 'IPC').

(2.) The brief facts which are necessary for adjudication of the case are taken from Para No. 1 to 6 of the judgment, which is reproduced as under:--

(3.) On commitment, the accused was charge sheeted under Section 302 read with Section 34 IPC to which the accused/appellant pleaded not guilty and claimed trial.