INDAR ALIAS BACHHAR Vs. THE STATE

JUDGEMENT

(1.) THIS is appeal by Inder. The Appellant has been convicted under Section 304(11) Indian Penal Code and sentenced to rigorous imprisonment for three years by judgment dated December 18, 1967 passed by Shri H.K. Mehta, Sessions Judge, Rohtak.

(2.) THE case of the prosecution is as under: -

(3.) CONTUSION 4 cm X 3 cm on the left shoulder on its front.