AMAR LAL AND OTHERS Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present revision petition has been filed against the judgment dated 9.8.2012 passed by learned Additional Sessions Judge, Ferozepur dismissing the appeal filed by the present petitioners-accused against the judgment of conviction and order of sentence dated 26.11.2008 passed by learned Sub Divisional Judicial Magistrate, Abohar in case FIR No.100 dated 22.6.2000 Police Station Khuiyan Sarwar, under Sections 325, 324, 323, 148 read with Section 149 of Indian Penal Code (for short 'IPC') vide which present petitioners-accused were convicted for offences under Sections 325, 324, 323, 148 read with Section 149 IPC and sentenced to undergo rigorous imprisonment for one year for the offence under Section 325 IPC besides imprisonment for lesser term for other offences and however, all the sentences were ordered to run concurrently.

(2.) I have heard learned counsel for the parties and have gone through the whole record including the judgments/orders passed by learned Courts below.

(3.) Brief allegations are that complainant Balu Ram was working as Driver on the jeep of one Phula Ram of village Khuiyan Sarwar. On 21.6.2000 at 6.00 PM after parking the jeep of its owner Phula Ram, he left for his village as marriage of a girl was to be solemnized on 25.6.2000. He along with his brother Teja Ram was sitting in the house. At about 8.00 PM, petitioner-accused Amar Lal armed with stick, petitioner-accused Dalip Ram armed with gandasi, petitioneraccused Pappu Ram armed with a stick, petitioner-accused Prem armed with a sword alongwith co-accused Prithi and Rajinder Singh armed with sticks entered into their house. Lalkara was raised by Amar Lal.