STATE Vs. BAWA SINGH

JUDGEMENT

(1.) THE appellant was tried by the learned Sessions Judge, Poonch for the offence Under Sections 302 and 201 of the R. P. C. For the former offence, he was sentenced to life imprisonment, and for the latter to 5 years rigorous imprisonment. The two sentences were ordered to run concurrently. This appeal has been filed against the said judgment and order of the learned trial Court, on the grounds mentioned in the memorandum of appeal.

(2.) THE learned Sessions Judge having awarded life imprisonment to the appellant/accused for the offence Under Section 302 RPC, he has made a reference for the confirmation of sentence.

(3.) BY this order, we shall dispose of the criminal appeal as also the criminal reference, mentioned above.