RAJ KAPUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) RAJ Kapur and Mukesh Kumar appellants alongwith their co-accused Jagdish Kumar were tried for offences punishable under Sections 307, 452, 324, 323/34 and 109 of the Indian Penal Code by the Additional Sessions Judge, Ludhiana. Vide judgment dated December 22, 1987, Jagdish Kumar co-accused was acquitted while Raj Kapur and Mukesh Kumar appellants were convicted under Sections 452, 324 and 232 read with Section 34 of the Indian Penal Code and sentenced as under vide order dated December 22, 1987. Raj Kapur appellant under Section 452 IPC Three years rigorous imprisonment and to pay a fine of Rs. 500/-. In default of payment of fine, to further undergo three months rigorous imprisonment. Under Section 324/34 IPC One year rigorous imprisonment. Under Section 323/34 IPC Three months rigorous imprisonment. Mukesh Kumar appellant under Section 452 IPC Three imprisonment rigorous imprisonment and to pay a fine of Rs. 500/- and in default of payment of fine to undergo three months rigorous imprisonment. Under Section 324/34 IPC One year rigorous imprisonment. Under Section 323/34 IPC Three months rigorous imprisonment.

(2.) ALL the substantive sentences of imprisonment have been ordered to run concurrently.

(3.) NO one has appeared on behalf of the appellants to lay challenge on the conviction part of the judgment. The learned trial court considered all the pros and cons of the prosecution case in its elaborate judgment and has given cogent reasons for basing the conviction of the appellants. I find no reason to take a different view. Therefore, the conviction of the appellants is confirmed.