GOVIND SINGH Vs. STATE

JUDGEMENT

(1.) This criminal appeal has been filed by the appellant against the order dated 23rd of Sept., 2008, passed by the learned Sessions Judge, Udhampur, whereby the appellant has been convicted and sentenced to undergo simple imprisonment for life and payment of fine of Rs. 20,000/- under Section 302, RPC and four months simple imprisonment under Sec. 30 of the Arms Act. In the event of failure to pay the fine, the appellant has been further directed to undergo simple imprisonment for one year.

(2.) The learned Sessions Judge, Udhampur, has also made reference in terms of Section 374 of the Code of Criminal Procedure for confirmation of the sentence awarded to the appellant.

(3.) This judgment will dispose of the aforesaid Confirmation No. 11/08 as also the appeal filed by the appellant.