AMARJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present appeal has been filed by the appellant against State of Punjab, challenging the judgment of conviction dated 26.04.2013 and order of sentence dated 27.04.2013 passed by learned Addl. Sessions Judge, Amritsar, whereby he was held guilty and convicted and sentenced to undergo rigorous imprisonment for a period of seven years and to pay fine of Rs. 10,000/- and in default of payment of fine, to undergo rigorous imprisonment for a period of six months under Section 304 Part-II IPC.

(2.) The brief facts of the prosecution case as noted down in the judgment passed by learned Addl. Sessions Judge, Amritsar, are as under:-

(3.) The accused was arrested on 5.9.2009. After necessary investigation, challan was presented against the accused-appellant. On presentation of challan against accused-appellant, copies of challan and other documents were supplied to him under Section 207 Cr.P.C. Finding prima facie case, the accused-appellant was charge-sheeted under Section 304 IPC, to which he pleaded not guilty and claimed trial.