SURESH KUMAR Vs. STATE OF J&K

JUDGEMENT

(1.) APPELLANT -Suresh Kumar (hereinafter to be referred to as 'Accused) alongwith his three co -accused namely Smt. Tripta Devi, Ms. Jyoti Bala & Ms. Sunita were charged under Sections 307/34 Ranbir Penal Code. He was separately charged for the offence punishable under Sections 4/25 -B Arms Act. Vide impugned judgment of learned Sessions Judge, Kathua, he stands convicted for the aforesaid charges. Record reveals that Mst. Tripta Devi died during the trial and the other two ladies accused stand acquitted. Admitted position is that the State has not preferred any appeal against the acquittal earned by them.

(2.) SURESH Kumar has been sentenced to undergo rigorous imprisonment for four years and a fine of Rs.5,000/ - for the offence punishable under Section 307 RPC, in default thereof to further undergo simple imprisonment for six months; sentenced to undergo rigorous imprisonment for one year and a fine of Rs.1,000/ - for the offence punishable under Sections 4/25 Arms Act and in default of paying of fine to further undergo simple imprisonment for two months. Both the sentences have been ordered to run concurrently.

(3.) AGGRIEVED by the judgment of conviction and sentence, the accused has preferred the instant appeal.