- (1.) THE appellant faced trial in case bearing FIR No. 6 dated 25.1.1999 Police Station Nathana for offence punishable under Section 307, 450 IPC and 25 of the Arms Act and was convicted and sentenced as follows : - Under Section(s) Sentence Rigorous Imprisonment Fine 450 IPC Three years Rs. 1000/ -. In default of payment of fine further to undergo RI for two months. 307 IPC Four years and six months Rs. 1000/ -. In default of payment of fine further to undergo RI for two months.
(2.) THE occurrence took place on 24.1.1999 at about 7:30 P.M. As per the prosecution, appellant -Gurtej Singh along with his coaccused entered the house of complainant. On 'Lalkara' of Nardev Satyawan Singh (non -appellant), appellant fired short from his .12 bore double barrel gun, which hit on the left side of abdomen of Harbans Singh son of the complainant. Other persons caused injuries to complainant and Harbans Singh.
(3.) THE police presented the challan against five accused namely, appellant Gurtej Singh, Nardev Singh, Kaka Singh, Labh Singh and Bhola Ram. Accused Nardev Singh, Kaka Singh, Labh Singh and Bhola Ram were acquitted by giving benefit of doubt while the appellant Gurtej Singh was convicted and sentenced.;