STATE OF PUNJAB Vs. GURCHARAN SINGH

JUDGEMENT

(1.) THE respondent has been convicted under Section 304 Part I IPC and sentenced to suffer rigorous imprisonment for seven years. The State has filed this appeal as he was acquitted under Section 302 IPC.

(2.) THE High Court has recorded a finding that the incident took place at the spur of a moment. There was no motive for committing the offence. The respondent had given only one blow in the sudden quarrel which took place between him and the deceased.

(3.) THIS appeal is, therefore, dismissed.