BHIM SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The accused-appellant, above named, was tried by learned Sessions Judge, Gurgaon for the offences punishable under Sections 302, 323 and 324 of Indian Penal Code (for short 'the Indian Penal Code'). He was convicted and sentenced by judgment of conviction and order of sentence dated Sept. 22nd , 2000 as under:- Offence Sentence Fine In default under Sec. 302 Indian Penal Code Life imprisonment Rs. 2000.00 Three months under Sec. 324 Indian Penal Code One year --- --

(2.) The accused-appellant preferred the appeal.

(3.) Story of the prosecution is:-