AVTAR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This appeal is directed against the judgment and order passed by Additional Sessions Judge, Hoshiarpur on 15.9.1999 whereby the Appellant was convicted and sentenced as under:

(2.) All the sentences were ordered to run concurrently. The period spent by the Appellant in jail during investigation and trial of the case was ordered to be set off against the sentence imposed.

(3.) According to the prosecution, the Appellant had fired from his licenced gun at his brother Gurmail Singh and his son Jagmohan Singh. The occurrence had taken place on 27.4.1996 at about 4.00 p.m.