Deo Nar, ayan Thanvi, J. - (1.) Heard learned counsel for the parties.
(2.) This appeal has been directed against the order of learned Additional Sessions Judge No. 2, Hanumangarh, dated 17.5.1989 whereby he has convicted the accused appellant Jodha Singh alias Jodh Singh for the offence under Section 307 I.P.C. and Section 27 of the Arms Act and sentenced him to undergo four years' R.I. and a fine of Rs. 200/- and in default, to further undergo two months' R.I. under Section 307 I.P.C. and two years' R.I. and a fine of Rs. 200/- and in default, to further undergo two months' R.I. under Section 27 of the Arms Act. Both the substantive sentences were ordered to run concurrently.
(3.) The charge against the appellant was that on 26.2.1987 at 3 P.M., he, with an intention to kill informant Herpal Singh, fired at him, hitting on his right side of scapular region.;