STATE OF PUNJAB Vs. ANIL KUMAR

JUDGEMENT

(1.) STATE of Punjab has filed this appeal against the decision dated April 20, 1987 rendered by the Sessions Judge, Ludhiana, by which Anil Kumar, accused-respondent, has been convicted under Section 326, Indian Penal Code, and sentenced to undergo a little more than ten months' rigorous imprisonment which he had already suffered as detention during the investigation and trial of the case.

(2.) THE prosecution case, briefly stated, is as under:-

(3.) THEREAFTER the injured was removed to C.M.C. Hospital, Ludhiana, for treatment where Dr. George Kavoor (PW6) operated upon him on the same evening at 8.10 p.m. and he found perforation of the ileum and anterior wall of coecum, besides the presence of retroperitoneal and sub coceal haematoma.