SANJEEV KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The accused-appellants were tried by the learned Additional Sessions Judge, Hoshiarpur (hereinafter referred as 'trial Court') for the offences punishable under Sections 307/324/34 of the Indian Penal Code in the case bearing FIR No. 24 dated 5.2.1998, registered at Police Station City Hoshiarpur for inflicting injuries with kirpan and chhurra (knife) on the person of Harvinder Singh.

(2.) The learned trial Court upon appreciation of evidence adduced on record, vide judgment and order dated 4.8.2000 (hereinafter referred as the 'impugned judgment'), has convicted the accused-appellants for the commission of offence under Section 324 of the Indian Penal Code and sentenced them to undergo rigorous imprisonment for a period of two years and to pay a fine of Rs. 2,000/- each, and in default of payment of fine, to undergo further rigorous imprisonment for a period of three months.

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