MANJIT SINGH @ MITA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The accused-appellants were tried by the learned Additional Sessions Judge, Ropar (hereinafter referred to as the 'trial Court') for the offences punishable under Sections 324/326/450/506 read with Section 34 of the Indian Penal Code in the case bearing FIR No. 69 dated 14.9.1997, registered at Police Station Nangal on the allegations that they along with their co-accused Gurdip Singh (who has been declared to be proclaimed offender) inflicted injuries on the person of complainant - Gurmit Chand when he had come to meet his sister and was staying there.

(2.) The learned trial Court upon appreciation of evidence adduced on record, vide judgment and order dated 11/12.10.2000, (hereinafter referred to as the 'impugned judgment') convicted the accused-appellants for the commission of offence under Sections 450/506/326/34 of the Indian Penal Code and sentenced them as under : <FRM>JUDGEMENT_2005_TLP&H0_20101.html</FRM>

(3.) Feeling aggrieved by the aforesaid judgment/order of conviction/sentence, the appellants have filed the present appeal before this Court.