LUCKY KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This judgment shall dispose of two appeals, bearing Criminal Appeals No. S-2352-SB and S-3346-SB of 2015, filed by Lucky Kumar and Manpreet Singh Johal, respectively.

(2.) The appellants have faced trial in case FIR No. 153 dated 27.12.2013 registered at Police Station Goraya, Jalandhar, under Sections 302/307/34 of the Indian Penal Code (for short 'IPC').

(3.) Vide judgment dated 27.02.2015 learned Sessions Judge, Jalandhar, convicted the appellants for offence punishable under Section 304 Part II IPC. Vide order of the same date, they were sentenced to undergo rigorous imprisonment for six years and to pay fine of Rs. 10,000/- each. In default of payment of fine, the defaulting appellant was to undergo rigorous imprisonment for three months.