BHAJAN SINGH AND ORS Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioners were tried for the offences under Sections 326/325/323 read with Section 34 IPC on the allegations that on 18.6.1998 at about 8.30 a.m. they caused injuries to complainant Jawala Singh and his brother Jang Singh. Vide judgment and order dated June 10, 2000, learned Judicial Magistrate 1st Class, Sunam convicted and sentenced the petitioners as follows:

(2.) All the sentences were ordered to run concurrently.

(3.) Aggrieved of their conviction and sentences, the petitioners filed an appeal but the same was dismissed by learned Additional Sessions Judge, Sangrur on November 15, 2002 by maintaining their conviction and sentences. Thereafter, they approached this Court by way of the present revision in which they were granted the concession of bail vide order dated January 16, 2003.