GURMEET SINGH AND OTHERS Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioners, namely, Gurmeet Singh, Malkiat Singh and Jinderpal Singh @ Chhinderpal Singh have filed the present revision petition against the judgment dated 06.07.2017 passed by learned Additional Sessions Judge, Fazilka whereby their appeal against the judgment of conviction and order of sentence dated 23.02.2015 passed by learned Judicial Magistrate 1st Class, Abohar, was dismissed.

(2.) Briefly stated, an FIR No.179 dated 30.11.2011 under Sections 323 and 324 read with Section 34 IPC was registered against the petitionersaccused and co-accused Inder Singh at Police Station City-I, Abohar on the allegations that on 19.11.2011 at about 07.30 P.M., they in furtherance of their common intention caused injuries to injured-complainant Sandeep Singh with blunt as well as sharp edged weapons.

(3.) After completion of investigation, Challan was presented in the Court. The copies of Challan as envisaged under Section 207 Cr.PC were supplied to the accused free of costs. On finding a prima-facie case, the accused were charge sheeted for the commission of offence punishable under Sections 323 and 324 read with Section 34 IPC to which they did not plead guilty and claimed trial.