KEWAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) KEWAL Singh and his father Mukhtiar Singh stand convicted vide impugned judgment of learned Sessions Judge, Faridkot dated 20.10.1990. Their conviction and sentence is as under :- Kewal Singh U/s 304 Part-II IPC RI for seven years and to pay a fine of Rs. 1000/-, in default of payment of fine to further undergo RI for three months. Mukhtiar Singh U/s 30 of Arms Act Sentenced to pay a fine of Rs. 1000/-, in default of payment of fine to undergo RI for these months.

(2.) MR . Ghai, learned counsel for the appellants contends that Mukhtiar Singh appellant has deposited the fine in the trial court itself.

(3.) RUQA was sent by the concerned doctor to the concerned police station. Thereafter SI Gurmej Singh PW5 went to Primary Health Centre Dhudike and recorded the statement of Chhinder Singh Ex. PD and thereafter sent the same for registration of the formal FIR. On the basis of which FIR Ex. PD/2 was recorded by ASI Sadhu Singh (not examined). Other formalities were also done on the spot including preparation of inquest report. Three empty cartridges Ex.P1 to P3 were also taken into possession by the prosecution agency.