GURNAM SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This appeal has been filed against the judgment/order dated 7/8.10.1999 whereby the learned Additional Sessions Judge, Moga (hereinafter referred as 'Trial Court') convicted the appellant under Section 324 of the Indian Penal Code for having caused injuries with 'kirch', a sharp edged weapon, to Chhinder Kaur with an intention to cause her death. The appellant was sentenced to undergo rigorous imprisonment for a period of six months and and also to pay a fine of Rs. 500/-. In default of payment of fine, the appellant was ordered to further undergo rigorous imprisonment for one month.

(2.) In brief, the case of the prosecution as projected in para 2 of the trial Court judgment is as under:

(3.) After recording the said statement, Exhibit PG, Head Constable Bhag Mal made his endorsement on the same and sent the same to the Police Station City Moga and on its basis formal FIR, Exhibit PG/1, was recorded by ASI Malkiat Singh under Section 324/34 of the Indian Penal Code. He also recorded the statement of Gurnam Singh son of Bichan Singh, who was admitted in Civil Hospital, Moga but separate case was not registered. After completion of investigation, Joginder Singh, SHO, Police Station Badhni Kalan submitted the report under Section 173 of the Code of Criminal Procedure. Co-accused Harbans Singh was not challaned and his name was kept in column No. 2 as he was found innocent during investigation.