KULDEEP & ANR. Vs. STATE OF HARYANA

JUDGEMENT

(1.) BY this common order, 1 propose to dispose of Criminal Appeal No. 338 -SB of 1993 and Criminal Appeal No. 359 -SB of 1993 as the same emanate from common impugned order of conviction and sentence dated 11/13.9.1993 vide which the appellants Shamsher Singh and Subhash have been held guilty under Section 307 IPC and sentenced to undergo Rl for seven years as also to pay fine of Rs. 1,000/ - on in default thereof, to further undergo Rl for six months, whereas Kuldeep and Krishan, who have filed Criminal Appeal No. 338 -SB of 1993, have been held guilty under Section 307 read with Section 34 IPC and sentenced and fined in the same manner as Shamsher and Subhash.

(2.) THE occurrence leading to injuries to Rajinder Singh, PW2, as per the prosecution version, had taken place on 22.9.1992 in the area of village Joully in the school where victim Rajinder Singh was studying. The FIR, with regard to incident, came to be recorded on the same day at 5.45 P.M. on the statement, Ex. PC, of the injured, under Section 307/ 450 read with Section 34 IPC.

(3.) IN its endeavour to bring home the offence against the appellants, prosecution examined Dr. B.K. Gupta, who appeared as PW1 and stated that on 22.9.1992 at 8.15 PM he had medico -legally examined Rajinder and found following injuries on his person: