JEET SINGH AND ANOTHER Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioners have challenged the orders of the learned Trial Court dated 22.11.2011 and that of the First Appellate Court dated 13.9.2012 vide which they have been convicted for having committed offence under Sections 326, 325 IPC read with Section 34 IPC and sentenced to RI for a period, which in the case of petitioner no.1 is 1 1/2 years and in the case of petitioner no.2 is 2 1/2 years.

(2.) The incident is said to have taken place on 17.6.2002 at about 8:30 P.M in which the complainant Lakhbir Singh, his father Diwan Singh and his brother Tasvir Singh received injuries, the details of which were established by way of Medico legal report conducted on the very same day i.e. 17.6.2002 at about 2:30 A.M. The following are the injuries suffered by the complainant and his father Diwan Singh:-

(3.) Injury on person of Lakhbir Singh: