HARJIT SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) ALL the appellants who are seven in number were convicted and sentenced to undergo various sentences on different counts as under:

(2.) THE case was registered on the statement of Amrit Pal Singh son of Gian Singh on the allegations that the accused had allegedly caused injuries to him. As a prima facie case under Sections 323/ 325/506/307 read with Sections 148/149, IPC was made against the petitioners. They were charged under Sections 323/ 325/ 307/ 505 read with Sections 148/149 to which they pleaded not guilty and claimed trial. On the conclusion of the trial, they were convicted and sentenced as above. Hence this appeal.

(3.) SINCE the conviction has not been challenged and otherwise also, the trial court after appreciating the evidence has rightly convicted the appellants, their conviction is upheld.