SHISHPAL S Vs. STATE OF HARYANA

JUDGEMENT

(1.) NOTICE in this case was issued only in regard to sentence. It is contended on behalf of the petitioners that only a single injury is attributed to each of the petitioners and the grievous injury was only on the left thigh of the injured person Hanuman (P.W.1). The incident took place suddenly without pre -meditation. It is further contended that the injured is the brother of Shishpal petitioner, though they are from different mothers. In these circumstances, I am inclined to reduce the sentence of imprisonment imposed upon the petitioners. Accordingly, the sentence of imprisonment imposed upon the petitioners under Sections 326/34, Indian Penal Code, is reduced to sis months rigorous imprisonment each.

(2.) THE sentence of fine of Rs. 300/ - imposed upon each of the petitioners under that count is, however, maintained. The sentences awarded to them under the other counts are maintained. It is stated at the bar by the learned counsel for the petitioners that the total fine of Rs. 600/ - has been deposited by the petitioners. According to the directions of the trial Court, half of this amount, had to be paid to Hanuman P.W., the injured person by way of compensation. However, this direction is modified to the extent that whole of the amount of Rs. 600/ - shall be paid to Hanuman P.W., as compensation for his injuries. With the above modification in the sentence, the Revision Petition is disposed of. Revision petition disposed of.