MOHINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present appeal is directed against the judgment of conviction and order of sentence dated 15.06.2004, passed by learned Additional Sessions Judge, Ferozepur. The appellant was convicted under Sections 307, 326 and 323 of the Indian Penal Code (for short 'IPC') and sentenced to undergo rigorous imprisonment for six years with fine of Rs.5000/- and in default of payment of fine, to further undergo rigorous imprisonment for 11/2 years under Sections 307 IPC. He was further sentenced to undergo rigorous imprisonment for three years with fine of Rs.2000/- and in default of payment of fine, to further undergo rigorous imprisonment for nine months under Section 326 IPC and he was further sentenced to undergo rigorous imprisonment for six months under Section 323 IPC. All the sentences were ordered to run concurrently.

(2.) The case of the prosecution as per para No.2 of the judgment of the Trial Court is as under:-

(3.) On presentation of challan, the trial Court finding prima facie evidence against accused-appellant, framed charge for the offences punishable under Sections 307, 326 and 323 of the Indian Penal Code. The accused pleaded 'not guilty' to the charge and claimed trial.