MOHAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE appellant was convicted under Section 304, Part-II I.P.C. and sentenced to undergo rigorous imprisonment for a period of 7 years and to pay a fine of Rs. 1,000/-.

(2.) ORIGINALLY a charge under Section 302 I.P.C. was framed against the appellant on the ground that he committed the murder of one Dyal Chand. The learned Sessions Judge, Hoshiarpur, came to the conclusion that the appellant was not guilty of the offence under Section 302 I.P.C. and found him guilty of the offence under Section 304 Part-II I.P.C. and convicted and sentenced him as stated above.

(3.) WE requested Mr. R.S. Cheema, Senior Advocate to assist us in this matter.