GURDEV SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE two appellants, namely, Gurdev Singh and his father Harbans Singh have come up in appeal against their conviction under section 307 read with Section 34, Indian Penal Code. They were sentenced to undergo rigorous imprisonment for a period of four years and to pay a fine of Rs. 300/- each, in default of payment of fine to undergo further rigorous imprisonment for a period of three months each, by the learned Additional Sessions Judge, Bathinda, vide his judgment and order dated 12th January, 1983.

(2.) BOTH the appellants are alleged to have caused injuries to Bhagwant Singh son of Jang Singh complainant (P.W.3) on 16th September, 1982 at about 7 A.M. in the area of village khokkar khurd, while Harbans Singh appellant was armed with gandhali (Exhibit P2) and Gurdev Singh appellant was armed with takua (Exhibit P1).

(3.) DR . A.K. Bansal (P.W1) medically examined Bhagwant Singh injured (P.W.6) at 8.15 A.M. on 16th September, 1982, and found the following injuries on his person :-