MANGAL SINGH AND OTHERS Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer in this criminal revision petition is to set aside the judgment dated 12.07.2012 passed by learned Additional Sessions Judge, Ferozepur whereby the appeal filed by the petitioners challenging the judgment of their conviction and order of sentence dated 06.03.2009 passed by learned Chief Judicial Magistrate, Ferozepur, was dismissed.

(2.) Vide order dated 19.07.2012, notice of motion was issued with regard to quantum of sentence only. There is no necessity to discuss the facts in detail. However, the facts in a nutshell are as follows:-

(3.) On 25.06.2003 at about 4.00 P.M., all the petitioners in prosecution of the common object of an unlawful assembly, armed with sharp and blunt weapons, caused injuries to Baldev Singh. After thorough investigation, the report under Section 173, Cr.P.C. was submitted by the investigating agency for prosecution of the petitioners. Learned trial court framed the charges for the offences punishable under Sections 323, 324, 148 read with Section 149, IPC. After conclusion of the evidence of both the sides, the learned trial court held the petitioners guilty for the offences for which they were charged and sentenced each one of them as under:-