JAMIT RAI Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) HEARD and gone through the record of the case. The instant appeal has been filed by the appellants feeling aggrieved by and dissatisfied with the judgment of conviction and sentence passed by the learned Sessions Judge in Sessions Case No.32-N/VII/1999 dated 25th February, 2000.

(2.) ORIGINALLY , the appellants alongwith Ranjit Kumar alias Lucky, Jagdish and Ashwani alias Ashi were charge-sheeted and tried under Sections 147, 326 read with Section 149, 324 read with Section 34 and 307 read with Section 149 of the Indian Penal Code, on the allegations that in the evening of 29th July, 1998, they were the members of an unlawful assembly and in furtherance of their common intention, they have caused grievous hurt to Rakesh and Mohinder Singh and simple injuries to Rakesh, Swaran Singh, Sukhpal Singh, Sandeep Singh, Hardeep Singh, Mohinder Singh and Virender Singh and caused injuries with swords to Varinder Singh and Hardeep Singh, at the place known as Mohtali Ramp.

(3.) ALL the substantive sentences imposed upon on different counts were ordered to run concurrently. Out of the eight accused persons, only six persons i.e. the appellants herein, have assailed the impugned judgment of conviction and sentence on law and facts of the case.