BURI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS appeal by Buri and Kirpal Singh is directed against the order of conviction recorded by the Additional Sessions Judge, Ferozepur, vide his order dated 5th April, 1983. Both the appellants stand convicted and sentenced to rigorous imprisonment for two years and fine of Rs. 100 each, in default further rigorous imprisonment for one month each, under section 326/34 of the Indian Penal Code and to rigorous imprisonment for one year each under section 324/34, Indian Penal Code. The substantive terms of the imprisonment have been ordered to run concurrently.

(2.) BOTH the appellants are related to each other.

(3.) ON receipt of medico-legal report Assistant Sub-Inspector Sher Singh of Police Station, Zira went to the hospital and recorded the statement of Natha Singh which is Exhibit PF. On the basis of the same, formal first information report Exhibit PF/2 was recorded at Police Station, Zira, on 24th May, 1982. The appellants were arrested on 5th June, 1982. After due investigation they were sent up for trial.