M.C.JAIN, J. - (1.) HEARD learned Counsel for the parties.
(2.) LEARNED Counsel for the appellant does not challenge the conviction. He, however, urged that the sentence awarded has been severe. The appellant has been convicted under Section 307 IPC and has been sentenced to 7 years rigorous imprisonment and to a fine of Rs. 200/ -. in default of payment of fine to undergo two months simple imprisonment. He has also been convicted for the offence under Section 450, IPC and has been sentenced to 5 years rigorous imprisonment and to a fine of Rs. 200/ -, in default to undergo two months simple imprisonment. He has been further convicted under Section 27 of the Arms Act and has been sentenced to three years simple imprisonment and to a fine of Rs. 100/ -, in default to undergo one month's simple imprisonment. All the substantive sentences have been ordered to run concurrently.
(3.) IT is a gun -shot case. The shot has been hit in the abdomen.;