(1.) Since common questions of law and facts are involved in the aforesaid appeals, therefore these are taken up together and disposed off by a common judgment.
(2.) These two appeals are directed against the judgment and order dtd. 30/8/2017 rendered by the Additional Sessions Judge, Sangrur in Sessions case no.28 of 2016 whereby the appellants were charged with and tried for offence under Sec. 302/201 read with Sec. 34 of the Indian Penal Code (in short 'IPC').
(3.) The appellant Sandeep Singh was convicted and sentenced to undergo rigorous imprisonment for life and to pay a fine of Rs.75,000.00 and in default payment of fine, to further undergo rigorous imprisonment for a period of one year for offence under Sec. 302 IPC. He was also convicted and sentenced for offnece under Sec. 201 IPC to undergo for rigorous imprisonment for a period of 4 years and to pay a fine of Rs.10,000.00 and in default of payment of fine, to further undergo rigorous imprisonment for a period of six months. Appellant Harbans Singh was convicted for offence under Sec. 201 IPC read with Sec. 34 IPC and sentenced to undergo rigorous imprisonment for a period of four years and to pay a fine of Rs.10,000.00 and in default of payment of fine, to further undergo rigorous imprisonment for a period of six months.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
Read More
Sales: sales@the-laws.com
Support: info@the-laws.com
8000853936
9376168072
27, 4TH FLOOR, Agrawal Center, Ashram Road, Income Tax, Ahmadabad 380014.
LOGIN