BABU LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard the learned counsel for the parties and examined the impugned judgments and orders of the inferior courts.

(2.) Babu Lal, Petitioner, has been convicted of offence Under Sections 341. 324 and 326 Penal Code for having wrongfully restrained PW.2 Prabhulal and caused simple and grievous hurt to him with a sharp edged weapon on 23.1.94 at 8.30 A.M. at village Koyla, Distt. Baran. The petitioner was sentenced to suffer one months S.l. for offence Under section 341 IPC, one year's R.l. Rs. 500.00 fine for offence Under section 324 Penal Code and two years R.l. + Rs. 1500.00 fine for offence Under section 326 IPC.

(3.) The courts below had recorded the concurrent finding, regarding the guilt of the petitioner. Such finding has not been challenged before me. On going through the impugned judgments and orders, I am satisfied that PW. 2 Prabhulal had been caused one simple and one grievous hurt with a kharia' a sharp edged weapon, by the petitioner on the relevant date, time and plans and that one of the said injuries had been found grievous in nature by PW. 5 Dr. S.K. Gupta the conviction of the petitioner for offences Under Sections 324 and 326 Penal Code therefore suffers from no infirmity.