NIRANJAN SINGH Vs. STATE OF PUNJAB
LAWS(P&H)-2008-4-45
HIGH COURT OF PUNJAB AND HARYANA
Decided on April 24,2008

NIRANJAN SINGH Appellant
VERSUS
STATE OF PUNJAB Respondents

JUDGEMENT

KANWALJIT SINGH AHLUWALIA, J. - (1.) APPELLANTS Niranjan Singh, Sarabjit Singh, and Hardev Singh, all sons of Hazara Singh, had been convicted and sentenced by the Court of learned Additional Sessions Judge, Patiala.
(2.) SARABJIT Singh has been sentenced to five years rigorous imprisonment and to pay a fine of Rs. 2,000/-, in default of payment of fine to further undergo rigorous imprisonment for three months under Section 307 IPC. Niranjan Singh and Hardev Singh were also sentenced to undergo five years rigorous imprisonment and to pay a fine of Rs. 2,000/- each, in default of payment of fine to further undergo three months rigorous imprisonment under Section 307 read with Section 34 IPC.
(3.) PW -2 Dr. Bir Singh, Registrar, stated that he has brought bed head ticket of injured Devinder Singh. He stated that on 4.7.1991 operation of the abdomen of injured was done by a team of doctors consisting of himself and other doctors. It is further stated that abdomen was opened. Track was found upto the half of sub-cutaneous tissue. But no bullet or pallet was found. Paritoneum was also opened.;


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