GURCHARAN SINGH ALIAS CHANNA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS order will dispose of Criminal Appeal No. 48-SB of 1998 preferred by the appellant through jail.

(2.) THE appellant faced trial for an offence punishable under Section 307 of the Indian Penal Code. He was convicted and sentenced to undergo four years rigorous imprisonment and to pay a fine of Rs. 500/- and in default of payment of fine, to undergo further six months rigorous imprisonment.

(3.) FEELING aggrieved the appellant has filed this appeal through jail.