CHHINDA SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The instant appeal has been preferred against the impugned judgment dated 11th March, 2005 and order of quantum of sentence dated 12th March, 2005, passed by Addl. Sessions Judge, Moga, whereby, the accused-appellant(s) were convicted and sentenced as under:- Name of Convict(s) Offence(s) Period of sentence(s) Fine(s) imposed Period of sentence(s) in default of payment of fine(s) Chhinda Singh 307 IPC Rigorous Imprisonment (RI) for 08 years Rs. 5000/- RI for one year 1. Harpreet Singh,

(2.) Nathu Singh,

(3.) Seera Singh,