ABDUL SHAKOOR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The accused-appellants were tried by the learned Additional Sessions Judge, Sangrur (hereinafter referred as 'trial Court') for the offences punishable under Sections 324, 323 read with Section 34 of the Indian Penal Code in the case bearing FIR No. 6 dated 15.1.1990, registered at Police Station Malerkotla for inflicting injuries on the persons of Boota Mohd., Dalshad on account of parking of cart.

(2.) The learned trial Court upon appreciation of evidence adduced on record, vide impugned judgment and order dated 7.11.2001 has convicted the accused- appellants for the commission of offence under Sections 324, 324/34, 323, 323/34 of the Indian Penal Code and sentenced them as under :- <FRM>JUDGEMENT_1995_TLP&H0_20101.html</FRM>

(3.) All the substances were ordered to run concurrently.