(1.) THE petitioner was convicted by the trial Court for offences under Sections 326 and 324 of the Indian Penal Code for causing injuries to Sucha Singh, who is a boy of about ten years, and sentenced to undergo 1-1/2 years R.I. and a fine of Rs. 500/- or in default further rigorous imprisonment for two months on the first count, while one year's rigorous imprisonment on the second count by the trial Court. Both the substantive sentences were, however, ordered to run concurrently.
(2.) THE appeal filed by the petitioner was dismissed by the learned Sessions Judge, Amritsar Feeling aggrieved from the said order, he has filed this revision petition from jail contending that the father of the injured himself caused injuries to Sucha Singh and falsely involved him in this case.
(3.) THE doctor sent intimation to the police of the admission of the injured. but the police. failed to contact the injured in the hospital. There were efforts for reconciliation between the parties with the intervention of the Panchayat but when these efforts ended in smoke, the matter was reported to the police after 22 days of the occurrence, i. e on 27th June, 1984.