BHAGWAN Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) This is a petition in revision arising out of a case in which the applicants wore convicted under Section 323/34, I. P. C., and sentenced to one year's rigorous imprisonment.

(2.) The cattle of the applicants were grazing the crop in the complainant's field and he was taking them to the cattle-pound when the applicants attacked the complainant and inflicted on his person a number of injuries. One of them was of a serious nature being an injury on the head, the rest were simple. The learned Magistrate convicted them of the offence under Section 323/34, I. P. C., and sentenced them to one year's rigorous imprisonment each. In appeal the learned Sessions Judge altered the conviction to one under Section 323/34, but maintained the sentence.

(3.) The finding of fact is clear and categorical that the injuries were caused to Sri Ram by the applicants. There is no good reason to interfere with that finding.