JAGTAR SINGH AND ANR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioners, for causing injuries on the person of complainant Bant Singh, have been convicted and sentenced by the trial Court as under: <FRM>JUDGEMENT_347_LAWS(P&H)2_2010.htm</FRM>

(2.) The lower appellate Court, in appeal, modified the sentence awarded to the petitioners under Section 325 and 325/34 IPC, from 18 months to 12 months, while maintaining the remaining sentence.

(3.) The petitioners have undergone the sentence of six months. Since the FIR is of the year 2002 and the petitioners have faced the ordeal of trial for a period of about eight years and they have been convicted for having committed an offence under Sections 325/323/34 IPC, taking into consideration the peculiar facts and circumstances of the present case and the medical report pertaining to petitioner No. 1, the sentence under Section 325 and 325/34 IPC, is reduced to Rigorous Imprisonment for a period of six months, maintaining the sentence of fine. The sentence under Section 323 and 323/34 IPC, is reduced from six months to three months, maintaining the sentence of fine.