VINOD KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The appellant challenges judgment and order, both dated 29.03.2010, passed by the Additional Sessions Judge, Ludhiana, convicting and sentencing the appellant in the following terms: - Offence(s) Sentence Under Section 363 of IPC To undergo rigorous imprisonment for three years and to pay fine of Rs.2,000/- and in default of payment of fine to undergo rigorous imprisonment for two months.

(2.) Under Section 376 of IPC To undergo imprisonment for life and to pay fine to the tune of Rs.5,000/- and in default of payment of fine to undergo rigorous imprisonment for six months.

(3.) Under Section 307 of the IPC To undergo rigorous imprisonment for seven years and to pay fine to the tune of Rs.2,000/- and in default of payment of fine to undergo rigorous imprisonment for two months.