WAZIR SINGH ALIAS GHULLI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Accused Wazir Singh alias Ghulli faced trial by learned Additional Sessions Judge, Amritsar, who vide judgment dated 7.12.2004 convicted him for the offences under Sections 450 and 376 Penal Code and vide order of the even date he was sentenced as under: <FRM>JUDGEMENT_54_LAWS(P&H)9_2018_1.html</FRM>

(2.) If realised out of the fine imposed Rs.5,000.00 be paid to the prosecutrix as compensation.

(3.) Both the sentences were ordered to run concurrently.