BHALLA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) TWO petitionerS Bhalla and Sohna were tried along with five persons, namely, Parkash, Jassa Singh, Mohan Sakattar and Karma under section 326, 325, 324 and 323 read with section 149 and 148 of the Indian Penal Code. They were convicted and sentenced as under by the learned trial Magistrate.

(2.) THESE two petitioners are alleged to have caused injuries to Narinder Singh and Sucha Singh PWs on 26th May, 1982, at 4 or 5 p.m. when there was some dispute between the parties over the straying of cattle into the field of Kartar Singh PW-1. In this, very occurrenta these two petitioners are also alleged to have received a number of injuries. They were also medically examined the aforesaid injuries prosecution witnesses.