PRATAP SINGH Vs. STATE

JUDGEMENT

(1.) This is a revision petition by Pratap Singh Rana, Jaswant Singh and Smt. Jag Devi aganist their conviction and sentence.

(2.) Vide judgment dated 9th January 1979 Pratap Singh was convicted under Section 325 I.P.C. while Jaswant Singh and Smt. Jag Devi were convicted under Section 323 Indian Penal Code . On 11th January 1979 Pratap Singh was sentenced to Rl for six months while Jaswant Singh and Smt.Jag Devi were sentenced to pay fine of Rs. 300.00 each or in default SI for 30 days by a Metropolitan Magistrate, Delhi. They challenged their conviction and sentence in the Sessions Court but the appeal was dismissed on 21st July 1979. Still not being satisfied they had filed this revision petition.

(3.) The case relates to an incident of 7th May 1973 in which Raghunath Tyagi is stated to have sustained grievous injury at the hands of Pratap Singh while simple injuries were caused by Jaswant Singh and Smt. Jag Devi.