ASHOK KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The convict, Ashok Kumar son of Harbans Lal Sharma has filed this criminal appeal assailing his conviction and sentence ordered by learned Addl. Sessions Judge (Ad hoc) Amritsar, vide judgment of conviction and order of sentence dated 21.04.2004. The appellant was convicted under Sec. 306 of the Indian Penal Code (for short 'IPC') and sentenced to undergo rigorous imprisonment for 07 years and fine of Rs. 1000/ -, in default of payment of fine, to further undergo rigorous imprisonment for one month. The other co -accused of the appellant, namely Ninder Kaur was acquitted of the charge framed against her.

(2.) The case of the prosecution, as culled out from the judgment of the Trial Court, is as under: - -

(3.) On presentation of challan, the trial Court finding a prima facie evidence against accused -appellant, framed charge for the offence punishable under Sec. 306 IPC. The accused pleaded 'not guilty' and claimed trial.