AVTAR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Judgment of conviction/order of sentence dated 13.9.2003 whereby learned Additional Sessions Judge, Ludhiana (for short, "the trial Court") has convicted and sentenced appellant Avtar Singh to rigorous imprisonment for a term of ten years with fine amounting to Rs. 2,000/- and in default of payment of fine to further rigorous imprisonment for a term of two years, is under challenge in this appeal brought by the convict.

(2.) On completion of investigation, a report in terms of Section 173 (2) of the Code of Criminal Procedure, 1973 (hereinafter referred to as "Cr.P.C.") was prepared and presented before the learned Area Magistrate.

(3.) To substantiate the charge, the prosecution examined the complainant Darshan Singh as PW.2, injured Malkiat Singh as PW.3, Dr. Bikram Singh as PW.1, Dr. Kiran Singh, Radiologist as PW.4, Dr. Madhu Bala as PW.5, Assistant Sub Inspector Kewal Singh as PW.6 and Dr. N.K.Singla as PW.7.