ARJUN PRADHAN Vs. STATE OF J&K

JUDGEMENT

(1.) REGISTRATION of the case as crime No.99/2000 P/S Bakshi Nagar Jammu culminated in presenting charge sheet(challan) against the accused for having committed the offence punishable under Sections 302, 307, 452 RPC and 4/25 Arms Act.

(2.) TRIAL of the case culminated in conviction of the accused for commission of aforesaid offences, so stands sentenced to undergo (a) imprisonment for life and fine of Rs.5000 for commission of offence u/s 302 RPC, (b) simple imprisonment for 5 years and fine of Rs.2000 for commission of offence u/s 307 RPC, (c) simple imprisonment for 5 years and fine of Rs. 1000 for offence u/s 452 RPC, and (d) imprisonment for one year and fine of Rs. 1000 for offence u/s 4/25 Arms Act, in default of payment of fine has to undergo further imprisonment of six months. For confirmation of life imprisonment awarded case has been submitted to this Court in terms of Section 374 Cr.P.C. Same has been numbered as confirmation No.01/2007.

(3.) ACCUSED No.2 being an absconder has been proceeded in terms of Section 512 Cr.P.C.