GURNAM SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) GURNAM Singh was held guilty under Section 307 IPC for causing injuries to Santokh Singh. He was sentenced to undergo rigorous imprisonment for two years and to pay a fine of Rs. 1500/-. In default of payment of fine, to further undergo rigorous imprisonment for four months.

(2.) A few facts relevant for the decision of the case may be briefly noticed.

(3.) A prima facie case under Section 307 IPC and under Section 27 of the Arms Act was made out against Gurnam Singh, who was charged. He claimed trial as he pleaded not guilty to the charge.