Appellant herein challenges the judgment of the High Court affirming the judgment passed by the Sessions Court The Sessions Judge convicted the appellant accused Sunder Singh for offences under Sections ... and Indian Penal Code IPC While he was awarded the death sentence along with a fine of Rs - and in default to suffer further rigorous imprisonment for one year he was given the punishment of seven years along with fine of Rs - and in default to suffer further rigorous imprisonment for one year separately on the other two counts