- (1.) Reply by way of affidavit of Sh. L.S. Jakhar, Superintendent, Central Jail, Patiala, on behalf of respondents No.1 and 2 filed in Court today, is taken on record.
(2.) Heard counsel for the parties.
(3.) The petitioner-Gurpreet Singh has been convicted by the learned Sessions Judge, Roopnagar on 08.09.2011 for commission of offences punishable under Section 302 of the Indian Penal Code ('IPC' for short) and Section 27 of the Arms Act, 1959. By a separate order passed on 10.09.2011, the petitioner has been sentenced to undergo imprisonment for life for commission of an offence punishable under Section 302; besides, pay a fine of Rs.5000/- and in default of payment of fine, to undergo further rigorous imprisonment of one year. He has also been convicted for seven years for the commission of an offence punishable under Section 27 of the Arms Act; besides, to pay a fine of Rs.2000/- and in default of payment of fine to undergo rigorous imprisonment for six months. Against the said orders of conviction and sentence, the petitioner has filed Criminal Appeal No.908-DB of 2011 which was admitted by this Court on 30.09.2011.;