GURDARSHAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) VIDE judgment dated December 1, 1990, passed by the learned Additional Sessions Judge, Ludhiana, Gurdarshan Singh son of Balwant Singh stands convicted under Section 308 IPC and has been sentenced to undergo rigorous imprisonment for three years. He has preferred this appeal against the said judgment of conviction and sentence.

(2.) THE present case was registered on the statement (Exhibit PA) of Parminder Singh (PW1). The said statement is reproduced as under :-

(3.) IN order to prove its case, the prosecution has examined Parminder Singh as PW-1, Narinder Singh as PW-2. Harnek Singh as PW-3, Amar Chand, Assistant Sub Inspector as PW-4, Dr. Harbinder Singh as PW-5, Head Constable Paramjit Singh as PW 6, Constable Baljit Singh as PW-7, Nachhattar Singh Draftsman as PW8 and Dr. Yoginder Gupta, Registrar of Surgery as PW-9.