VEERPAL KAUR AND OTHERS Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Appellants had faced trial in FIR No.408 dated 08.11.2005 under Sections 326, 324, 323 and 34 of the Indian Penal Code, 1860 (in short 'IPC'), registered at Police Station Lambi.

(2.) Trial Court vide judgment/order dated 19.01.2010/21.01.2010 has convicted and sentenced the appellants under Sections 326, 324, 323 and 34 IPC.

(3.) Learned counsel for the appellant as well counsel for the complainant party has submitted that it is a case of version and cross-version. Parties are closely related to each other and have now amicably settled their dispute.