PASHORA SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PASHORA Singh and Lahora Singh, two brothers were tried for offences under sections 307/447/326/324/323 read with section 34 of the Indian Penal Code for inflicting injuries on Amar Singh and Pal Singh on 27.8.1981. The Learned Trial Judge held that charges under sections 307 and 326 were not established. The Trial Judge found both the accused guilty for the offences under sections 447, 324 and 323 of the Indian Penal Code. As the accused were not previous convicts, they were granted the benefit of probation under section 360 of the Code of Criminal Procedure.