RAJ PAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This appeal is directed against the judgment of conviction and order of sentence dated Nov. 17, 2000 passed by Additional Sessions Judge, Sangrur, whereby, both the accused appellants were convicted under Sections 302 and 201 read with Sec. 34 of Indian Penal Code and sentenced to undergo life imprisonment and to pay a fine of Rs. 2000.00 each, in default of payment of fine, to undergo rigorous imprisonment for a period of six months under Sec. 302 Indian Penal Code. They were also sentenced to undergo rigorous imprisonment for a period of two years and to pay fine of Rs. 2000.00 each and in default to further undergo rigorous imprisonment for a period of Six months each under Sec. 201 Indian Penal Code. Both the sentences were ordered to run concurrently.

(2.) During pendency of the appeal, accused-appellant Harnek Singh died and accordingly, appeal filed on behalf of Harnek Singh stands abated.

(3.) Prosecution version in a nutshell is as follows:-