MALKIAT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) All the six accused, who were convicted for the offences under Sections 147, 364 read with Section 149 and Section 304 Part II of the Indian Penal Code and were sentenced to undergo one year rigorous imprisonment for the offence under Section 147 and 5 years rigorous imprisonment each for the other two offences, have preferred the present appeal.

(2.) The case of the prosecution as narrated by the witnesses is as follows :-

(3.) The Trial Court, having adverted to the ocular evidence of PW3 who is none other than the wife of Kapoor Singh the deceased in this case, in the background of the medical evidence, convicted and sentenced all the accused as stated supra.