(1.) This criminal appeal has been preferred against the judgment and order dated 19th of Aug. 1988 passed by the learned Addl.Sessions Judge No.1, Hanumangarh. The appellant Hajari Lal has been convicted in the offence under section 324 of Indian Penal Code and section 27 of Arms Act and sentenced to a period of three years' rigorous imprisonment and a fine of Rs.250.00, and sentenced to a period of six months' rigorous imprisonment and a fine of Rs.100.00in the offence under section 27 of Arms Act and in default of payment of fine to undergo a further imprisonment of one month and 15 days respectively. Both the sentences have been ordered to run concurrently.
(2.) As per the prosecution case, the accused person Hajari Lal is alleged to have attempted to commit murder of complainant Gopa Ram and his mother Smt. Parmeshwari on 07th of April, 1987 at 11.00 AM in the village Mokhram-ki-Dhani situated at 29 KSD. It is also alleged that in furtherance of the common intention accused Hajari Lal fired a gun shot on both Gopi Ram and his mother Parmeshwari, as a result of which Smt. Parmeshwari sustained gun shot wound on right arm and the elbow joint of right arm. The accused appellant was charged for the offence under section 307 of the Indian Penal Code and section 27 of the Arms Act. The trial court did not find the offence under section 307 of Penal Code proved against him. Since the accused Hajari Lal has been convicted and sentenced as aforesaid, this appeal has been preferred.
(3.) Heard Mr. Doongar Singh, advocate , appearing on behalf of the accused appellant and Mr.O.P.Rathi, Public Prosecutor appearing for the State and perused the impugned judgment of the lower court, as also the prosecution evidence and relevant material available on record.