SATNAM SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) HEARD on the question of sentence. Satnam Singh petitioner was attributed the following injury found on the person of Ajaib Singh injured : - "A clean incised wound of 5 cm. x 1/2 cm. muscle deep situated over palmer aspect of left hand extending into web space of left ring and little fingers upto the dorsal aspect. Margins were smooth, regular, tailing over wound was present on the proximal part. It was covered with soft red blood clots. Wound bled on cleaning, X -ray advised."

(2.) PRIMA facie, it did not appear to be a grievous injury but the report of the Radiologist made it. This injury has, of course, not without some difficulty, brought the case within the ambit of Section 326, Indian Penal Code. The magnitude of the offence is thus at the lowest minimum requiring substantial reduction. I would thus reduce the sentence of Satnam Singh petitioner to the period already undergone while sustaining that of fine. There is no ground to interfere in the sentence imposed on Tehal Singh petitioner. This petition is partially allowed in these terms. Petition partially allowed.