- (1.) The Petitioner, Gurpreet Singh son of Lal Singh, was convicted for the offences under Sections 302/34, 376(2)(g) and 201/34 IPC and was sentenced as under: JUDGEMENT_889_TLP&H0_2011_1.html
(2.) The facts as stated in the petition, were not denied by the Respondents in their replies. However, it has been submitted by Respondent No. 1 in the reply, that the impugned order was passed after consideration and due application of mind. The order is legal and valid and has been passed in accordance with the law.
(3.) I have heard learned Counsel for both the sides.;