(1.) The present criminal revision petition has been filed against the judgment dated 8.8.2014, passed by the learned Additional Sessions Judge, Sangrur, whereby the appeal filed by the petitioners challenging the judgment of conviction and the order of sentence, dated 10.1.2011, passed by the learned SubDivisional Judicial Magistrate, Sunam, in a case arising out of FIR No. 305, dated 25.6.2002, for the offences punishable under Sections 323, 324 and 326 read with Section 34, IPC, registered at Police Station, Sunam, District Sangrur, was dismissed.
(2.) The present criminal revision petition came up for preliminary hearing before this Court on 8.9.2014 and after hearing learned counsel for the petitioners, notice of motion was issued with regard to quantum of sentence only.
(3.) As per learned counsel for the parties, Gurdial Singh (since deceased) and his sons, namely, Krishan Singh and Karamjeet Singh had received the injuries at the hands of the petitioners, namely, Mukhtiar Singh, Sukhdev Singh, Raghbir Singh and Avtar Singh. Gurdial Singh had left behind three sons, namely, Dhan Singh, Krishan Singh and Karamjeet Singh. All the said three sons of Gurdial Singh are present in the Court, and they have been duly identified by their counsel Mr. Harshit Jain. They have tendered their respective affidavits (Exs. C1, C2 and C3) which are taken on record. Their separate joint statement on oath (in Hindi) has also been recorded in the Court today.