NIRMAL SINGH Vs. RAM SINGH AND OTHERS

JUDGEMENT

(1.) Nirmal Singh injured son of complainant Jagir Singh also injured has filed this criminal appeal.

(2.) Respondents-accused were tried by Sessions Court in FIR No. 40 dated 8.6.2007, under sections 308, 325, 323, 201, 148, 149 IPC, Police Station Amargarh, District Sangrur. They had allegedly caused injuries to appellant and his father Jagir Singh. Charge under sections 148, 308 and 325 IPC read with section 149 IPC was framed against the accused.

(3.) Learned Additional Sessions Judge, Sangrur vide judgment and order dated 13.5.2011 convicted the respondents under sections 148, 323 and 325 read with section 149 IPC and ordered their release on probation of good conduct and also directed them to pay Rs. 10,000/- each as costs of proceedings out of which 90% amount has been ordered to be paid to injured Nirmal Singh appellant as compensation. In this appeal Nirmal Singh has sought conviction of respondents under section 308 IPC and enhanced sentence for the same and also enhanced sentence for the offences for which they have been convicted by the Sessions Court.