VIJAY KUMAR Vs. STATE

JUDGEMENT

(1.) THE Appellant in this appeal has challenged conviction and sentence passed on him u/s 302 RPC by Sessions Judge, Jammu vide his judgment dt. 27.4.83, whereby the appellant has been sentenced to life imprisonment and a fine of Rs. 500/ -, in default of payment of fine the appellant is ordered to undergo further imprisonment for a period of three months.

(2.) FURTHER the Sessions Judge, Jammu has made a Reference to this court for confirmation of the sentence of life imprisonment passed on the appellant under his judgment dated 27.4.1983.

(3.) WE will dispose the appeal and the Reference together by a common judgment.