HARNEK SINGH @ MADDI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE present appeal has been filed by Harnek Singh @ Maddi. He has been sentenced by the Court of Additional Sessions Judge (Adhoc), Fast Track Court, Ludhiana as under: - Under Section 436 IPC RI for two years and fine of Rs. 500 each. In default of payment of fine further undergo RI for 15 days.

(2.) UNDER Section 325 IPC RI for two years and fine of Rs. 500 each. In default of payment of fine further undergo RI for 15 days.

(3.) PROSECUTION examined PW1 Dr.Arun Kumar Gupta. He found the following injuries on the person of Gurdip Singh: