CHARANJIT SINGH ALIAS KAKA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present revision petition has been filed against the judgment dated 5.10.2012 passed by learned Sessions Judge, Hoshiarpur dismissing the appeal filed by the petitioner against the judgment of conviction and order of sentence dated 4.8.2011 passed by learned Judicial Magistrate 1st Class, Mukerian vide which petitioner was convicted for the offences under Sections 323 and 325 of Indian Penal Code (for short 'IPC') and sentenced as under:-

(2.) Both the substantive sentences were ordered to run concurrently.

(3.) Brief allegations are that on 4.7.2006 at about 5.30 PM, complainant Joginder was present on the Phirni of village Jhang and when he reached near the house of Hem Raj, he found petitioner Charanjit Singh coming from the other side. He threw sand in the eyes of complainant and thereafter he picked up stick lying nearby and gave blows on his shoulder, back and left ankle. Complainant sustained total four injuries, two of which were found grievous. However, all the injuries were found on non-vital parts and grievous injuries were on right shoulder and left ankle.