LAL SINGH Vs. LAL SINGH

JUDGEMENT

(1.) SH . D.R. Arora, the then Judicial Magistrate Ist Class, Zira, vide judgment and sentence order, both dated March 17, 1990, convicted Lal Singh and Naginder Singh (petitioners) for the offences punishable under Sections 324 and 326 read with Section 34 of the Indian Penal Code (hereinafter referred to as 'the Code') for causing injuries to Mukand Singh. Each of them was sentenced to undergo R.I. for 1-1/2 years and to pay fine of Rs. 800/- and in default of payment of fine to further undergo R.I. for three months under Section 326/34 of the Code. Further, each of them was sentenced to undergo R.I. for six months under Section 324/34 of the Code. Both the sentences were ordered to run concurrently.

(2.) THE petitioners filed appeal against the judgment and sentence order dated March 17, 1990, which was dismissed by Sh. Charanjit Jawa, the then Additional Sessions Judge, Ferozepur, vide judgment dated August 2, 1991. The judgment and the sentence order dated March 17, 1990, passed by the trial Court, were upheld.

(3.) THE Ld. Counsel for the petitioners has not advanced any arguments on the merits of the case. He pleaded that lenient view be taken regarding sentence.