DHARMA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE petitioners were convicted and sentenced to under go imprisonment on various counts under sections 326/325/324/323/148/149 of Indian Penal Code by the trial court. Their conviction and sentence was maintained by the Appellate Court.

(2.) NOTHING is being said with regard to the conviction of the petitioners. Otherwise also, the courts below have, on the perusal of the evidence, come to the concurrent finding, which is well-reasoned that the petitioners have caused injuries to the complainant-party.