PUBLIC PROSECUTOR Vs. KOLANGARET IMBICHIKUTTAM

JUDGEMENT

(1.) WE think the accused should have been convicted under Section 307, Indian Penal Code. The finding is that he intentionally discharged a loaded gun at the complainant from a short distance and inflicted injuries which might well have been of a fatal character. In the circumstances, we convict the accused under Section 307 and enhance the sentence from two to three years rigorous imprisonment at the same time remitting the fine of Rs. 100.