DESA SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This appeal is directed against the judgment of conviction and order of sentence both dated 3-1-1989 passed by the learned Sessions Judge, Faridkot, vide which accused Desa Singh was found guilty of offence under Section 304, Part I of the Indian Penal Code and was ordered to undergo rigorous imprisonment for seven years and to pay fine of Rs. 2,000.00. In default thereof to further undergo rigorous imprisonment for one year.

(2.) The case of the prosecution on the basis of the record before the trial Court has been correctly noticed in the judgment under appeal, which reads as under :-

(3.) The deceased was initially examined and treated by PW 1 Dr. Ajit Singh, who found the following injuries upon him :- 1) An incised wound 4 cms x 1/2 cm x 1 cm present obliquely on the back of the middle of the head. Wound was bleeding. 2) Reddish contusion 3 cms x 2 cms on the back of the lower part of the head. Swelling and tenderness was present."