MAJOR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Major Singh appellant, in the instant appeal, assails his conviction under Sections 457/324 of the Indian Penal Code recorded by Sessions Judge, Ferozepur on November 21, 1987 as also order of even date sentencing him to undergo two years rigorous imprisonment and to pay a fine of Rs. 1,000/- or in default of payment of fine, to undergo further six months rigorous imprisonment under Section 324 I.P.C. and one year rigorous imprisonment under Section 457 I.P.C. Both the substantive sentences of imprisonment have been ordered to run concurrently.

(2.) The gravamen of the charge is that after trespassing into the dwelling house of Gurdev Kaur, the appellant dealt a blow with the small sword in a thrusting manner in the abdomen of Gurdev Kaur. The occurrence is stated to have been witnessed by Gurnam Singh and Satto.

(3.) The motive for the occurrence as projected by the prosecution is that Baljeet Kaur, wife of the appellant parted his company and the appellant suspected Gurdev Kaur for this episode.