JAGRAJ SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Appellant has filed this appeal against judgment and order dated May 11, 1989, vide which he was convicted under Sections 326 and 452 of the Indian Penal Code and sentenced to undergo rigorous imprisonment for three years and pay a fine of Rs. 500/- under Section 326 I.P.C. and further sentenced to undergo rigorous imprisonment for a period of one year and pay a fine of Rs. 500/- under Section 452 I.P.C. Both the sentences were ordered to run concurrently.

(2.) Since counsel has addressed arguments only regarding quantum of sentence, it is not-necessary to go into merits of the case.

(3.) Initially, first information report was recorded against the appellant, Baljit Singh and Harnek Singh under Sections 452 and 506 read with Section 120-B I.P.C. However, subsequently, Jagraj Singh, appellant, was further charge sheeted for offence under Section 326 read with Section 34 I.P.C. It was allegation of the prosecution that all of them caused in injuries to Kulwant Kaur in the year 1987. Appellant was armed with a pistol and he fired a shot at her causing injury at her leg. Trial Court, after appreciation of evidence, found appellant guilty of offences under Sections 326 and 452 I.P.C. However, he was acquitted of the charges under Sections 506 and 120-B I.P.C. so far as Baljit Singh and Harnek Singh co-accused are concerned, they were given benefit of doubt and acquitted by the trial Court.