This appeal is directed against the judgment dated passed in Crl Appeal D- -DB by the High Court of Punjab and Haryana dismissing the appeal of accused-appellant thereby confirming the ... conviction of the appellant under Section IPC and sentence of rigorous imprisonment for life and a fine of Rs - with default clause and conviction under Section B of the Arms Act and sentence of rigorous imprisonment for three years and a fine of Rs - with default clause as imposed by the trial court