RAGHBIR SINGH AND OTHERS Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Accused Raghbir Singh, Jassa Singh and Jagtar Singh were convicted under Sections 323 and 324 read with Section 34 of the Indian Penal Code. The maximum sentence imposed on the appellants was two years rigorous imprisonment. The fine imposed on each of the accused/appellants was paid. All the above three accused have jointly filed the present appeal challenging the conviction and sentence passed by the trial Court.

(2.) It is the case of the prosecution that accused Jassa Singh wielded a Gandasa and caused an injury on the left elbow of Bahal Singh from its sharp edge. Raghbir Singh delivered ghop blow on the left side chest of Bahal Singh. Jagtar Singh gave a Gandasa blow by its reverse side which hit on the head of Bahal Singh.

(3.) PW3 Dr. Sohan Lal Arora medico legally examined Bahal Singh on 26.12.2000 and found six simple injuries on the person of Bahal Singh.