DHANVIR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) DHANVIR Singh-petitioner was convicted for offence under section 307, I.P.C. by the trial court and in appeal before this Court, the conviction was converted into one under section 324, I.P.C. and sentence was reduced to three months R.I. and a fine of Rs. 3,000/-. In the SLP (Cr1) (s) No. 2070 of 1984 their Lordships of the Supreme Court after taking note of the facts of conviction by the trial Court under section 307, I.P.C. and of sentence under section 324, I.P.C. by this Court and also having noted the fact that the petitioner had undergone the sentence of imprisonment awarded by this Court and also paid the fine, made the following observations: