GURDEEP SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) In this appeal by special leave the appellant has been convicted under S. 326 I.P.C. and sentenced to three years and fine of Rs. 600 and in default of payment thereof to further undergo imprisonment for three months. He has been further convicted under S. 27 of the Arms Act and sentenced to undergo imprisonment for one year. Both the substantive sentences have been directed to run concurrently. We have heard learned counsel for the parties and we do not find any error of law in the judgment of the High Court. The case depends purely on appreciation of evidence and the courts below have accepted the prosecution story. Mr. Mookherjee appearing for the appellant submitted that a lenient view on the question of sentence may be taken in view of the animus between the parties. The nature of the injury shows that both hands of the victim were almost maimed by the shots fired by the appellant. In these circumstances we do not think that there is any room for reduction in the sentence. The appeal is without any merit and is, accordingly, dismissed.