SUKHDEV SINGH Vs. LAL CHAND

JUDGEMENT

(1.) THE respondents were tried, convicted and sentenced as under by the trial Magistrate:

(2.) THE respondents are alleged to have caused injuries to Sukhdev Singh and Jasvir Singh PW5. THE injuries suffered by Sukhdev Singh petitioner are of a serious nature. I think it was a fit case where the learned Additional Sessions Judge while releasing the respondents on probation should have granted reasonable compensation to Sukhdev Singh. Consequently I order that each one of the respondents would pay Rs. 1.500 as compensation payable to Sukhdev Singh. However, the fine imposed on each of the respondents by the learned trial Judge which has been converted into costs of litigation by the learned Additional Sessions Judge would also be treated as compensation payable to Sukhdev Singh petitioner and adjusted towards the payment of Rs. 1500 payable as compensation by each respondent. THE order of the learned Additional Sessions Judge is amended to that extent. If the compensation is not paid within three months, the respondents would be called upon to serve the sentence imposed by the learned trial Court under sections 324, 324 read with section 34,323 and 323 read with section 34 of the Indian Penal Code. This petition thus stands disposed of. Order accordingly.