KULDEEP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present revision petition has been filed against the judgment dtd. 8/11/2021 passed by the learned Additional District and Sessions Judge, Bathinda, vide which the appeal preferred by the petitioners against the judgment of conviction and order of sentence dtd. 10/10/2017 passed by Sub-Divisional Judicial Magistrate, Phul in FIR No.51 dtd. 7/7/2014 registered under Ss. 325, 323, 34 IPC, at Police Station Sadar Rampura, convicting the appellants under Ss. 325, 323, 34 IPC, has been dismissed.

(2.) The prosecution case in brief is that on 20/3/2014 at about 05.00 PM in the area of village Krarwala, accused Kuldeep Singh in furtherance of common intention of his co-accused Gursewak Singh caused grievous hurt on the person of Jasvir Singh by means of a blunt weapon and thus committed an offence punishable under Ss. 325 read with Sec. 34 IPC. So, the present case was registered against the accused. Investigation was initiated, site plan was prepared and after completion of investigation challan was presented in the Court.

(3.) A prima facie case was found to have been made out against accused Kuldeep Singh under Sec. 325 IPC and Gursewak Singh under Ss. 325/34 IPC. The accused were charge-sheeted accordingly.