SIKANDER SINGH AND ORS. Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PETITIONERS are convicted for offence under Section 323/325 of the Indian Penal Code(hereinafter referred to as "IPC") vide judgment dated 17.3.2001 passed by Judicial Magistrate Ist Class,Barnala along with their co -accused. Vide order of even date passed by learned Judicial Magistrate Ist Class, Barnala, petitioners were sentenced to undergo rigorous imprisonment for one year for offence under Section 323 IPC, sentenced to undergo rigorous imprisonment for two years for offence under Section 325 IPC and fine of Rs. 100/ - each. Aggrieved by the same petitioners preferred an appeal. Vide judgment dated 27.4.2002, Additional Sessions Judge, Barnala, maintained the conviction of the petitioners and sentence awarded to Sikander Singh for offence punishable under Section 325 IPC and sentence awarded to Karam Singh and Gurcharan Singh for offence under Section 323 IPC were maintained and the sentence for the offence under Section 325 IPC was converted into one under Section 325 read with Section 34 IPC. Hence, the present revision petition.

(2.) PROSECUTION story, in brief, as noticed by the learned Appellate court in para 2 of its judgment is as under:

(3.) LEARNED State counsel on the other hand has submitted that prosecution case was duly established by ocular as well as medical evidence.