BIHARI LAL & OTHERS Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) The revisionists have been punished by the Additional Chief Judicial Magistrate, Haridwar vide his judgment and order dated 23.3.1999 for the offence of Section 323, 324, 504, 506 IPC and they were ordered to undergo three months simple imprisonment for each of the offences in Case No. 1090/98, Crime No. 107/89 pertaining to Police Station Ranipur, District Haridwar. This judgment when challenged in appeal in the Court of Sessions Judge, then the learned Additional Sessions Judge/II F.T.C., Haridwar partly allowed the appeal acquitting the accused revisionists only for the offence under Section 504 IPC, while sustained the conviction for the offences under Section 323, 324, 506 IPC in Appeal No. 21/99 vide his judgment and order dated 30.2.2002. Feeling aggrieved, the accused persons have come up in this revision before this Court.

(2.) I have heard learned Counsel for the revisionists and the learned GA for the State and perused the lower court record.

(3.) This is the incident where there was some altercation between the parties on the question of asking the direction of the way and this altercation turned into a scuffle. The incident is about 23 years old i.e. of 5.5.1989.