PUNJAB STATE Vs. KASHMIRA SINGH

JUDGEMENT

(1.) The question which arises for determination in this Regular Second Appeal is whether the punishment imposed upon respondent Kashmira Singh (since deceased and represented by his legal heirs) is in consonance with the provisions of Rule 16.2. of Chapter XVI of the Punjab Police Rules, 1934 (hereinafter referred to as the Rules).

(2.) The following facts maybe noticed:-

(3.) On the pleadings of the parties, the trial Court framed the following issues besides that of relief:-