Punjab-Haryana High Court

Bhanu Partap vs State Of Punjab on 6 May, 2024

                                   Neutral Citation No:=2024:PHHC:062206




101
                                                               2024:PHHC:062206
           IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                          CHANDIGARH

                                                 CRA-S-1047-SB-2001 (O&M)
                                                 Date of decision: 06.05.2024
Bhanu Partap
                                                                    ... Appellant


                                           Vs.


State of Punjab
                                                                  ... Respondent
CORAM: HON'BLE MR. JUSTICE HARPREET SINGH BRAR

Present:     None for the appellant.

             Mr. Subhash Godara, Addl. A.G., Punjab.

                   *******
HARPREET SINGH BRAR, J. (ORAL)

1. Present appeal has been filed against the impugned judgment of

conviction dated 11.12.1999 and the order of sentence of even date passed by

learned Additional Sessions Judge, Fatehgarh Sahib, vide which the appellant

was convicted for the offences punishable under Section 304 of the Indian

Penal Code, 1860 and sentenced to undergo rigorous imprisonment for a period

of 10 years with total fine of Rs.2,000/- along with default mechanism.

2. A perusal of the record indicates that the appellant has already

approached this Court by filing CRA-S-252-SB-2000 titled as 'Bhanu Partap

Vs. State of Punjab' against the impugned judgment of conviction and the

order of sentence dated 11.12.1999 passed by learned Additional Sessions

Judge, Fatehgarh Sahib, which stands dismissed by this Court on 19.09.2005

1 of 2

Neutral Citation No:=2024:PHHC:062206

CRA-S-1047-SB-2001 (O&M) -2-

and the present appeal is duplicate of CRA-S-252-SB-2000.

3. In view of the judgment dated 19.09.2005 passed by this Court, no

further orders are required in the present appeal and the same is disposed of.





                                              [ HARPREET SINGH BRAR ]
06.05.2024                                            JUDGE
vishnu


Whether speaking/reasoned : Yes/No
Whether reportable        : Yes/No




                                     2 of 2