STATE OF PUNJAB Vs. RISHU GROVER

JUDGEMENT

(1.) Since common questions of law and facts are involved in the aforesaid murder reference and appeal, therefore these are taken up together and disposed of by a common judgment.

(2.) Murder Reference No.04 of 2018 has been received from the Additional Sessions Judge, Ludhiana, for confirmation of death sentence awarded to Rishu Grover, aged 30 years, son of Vinod Grover, resident of Gali No.1, near Radha Swami Satsang Bhawan, Iqbal Nagar, Tajpur Road, Ludhiana as per judgment and order dtd. 14/9/2018

(3.) Criminal Appeal No.D-916-DB-2018 has been preferred by appellant Rishu Grover against the judgment and order dtd. 14/9/2018 whereby the appellant, who was charged with and tried for offences punishable under Ss. 302, 460, 380 of the Indian Penal Code (in short 'IPC'), has been convicted and sentenced as under:- Offence Punishment Fine Under Sec. 302 IPC on Death sentence subject to its Sentenced to pay fine of both the counts confirmation by the Hon'ble Rs.50,000.00 (fifty thousand) High Court of Punjab and on both the counts, in Haryana, Chandigarh. default of which to undergo rigorous imprisonment for one year each, in case his death sentence is not confirmed by the Hon'ble High Court. Under Sec. 380 IPC To undergo rigorous Sentenced to pay fine of imprisonment for five years Rs.10,000.00 (ten thousand), in default of which to undergo rigorous imprisonment for six months, in case his death sentence is not confirmed by the Hon'ble High Court.