MISHRA SINGH AND ORS Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioners-accused (herein referred as 'the accused') have assailed the judgment dated 28.03.2000, passed by Additional Sessions Judge, Patiala, dismissing their appeal against the judgment dated 18.12.1995, passed by Judicial Magistrate Ist Class, Samana, convicting and sentencing them as under: Name of Accused Offence under Section/Sentence Mishra Singh 326 IPC Rigrous imprisonment for a period of 2 years and to pay a fine of Rs. 2,000/-. Sardara Singh, Tara 326/149 Rigorous imprisonment for Singh, Jora Singh and IPC period of 6 months and to pay a Jasbir Singh fine of Rs. 500/- each on each count. 323 IPC Rigorous imprisonment for a period of 6 months each 323/149 Rigorous imprisonment for a IPC period of 2 months each.

(2.) However, during appeal, sentence of accused Mishra Singh was reduced to 1 years under Section 326 IPC. Similarly, the sentence of accused Sardara Singh, Tara Singh, Jora Singh and Jasbir Singh was reduced to four months each under Sections 323 and 326 read with Section 149 IPC.

(3.) The case involves the causing of the simple as well as grievous injuries to three persons namely Darbara Singh, Raghbir Singh and Karamjit Singh at the hands of accused persons.