SURESH KUMAR GUPTA,J. - (1.) Heard Sri Manvendra Singh,learned counsel for the appellants and Sri Ratendra Kumar, learned A.G.A.
(2.) This criminal appeal has been preferred by appellants- Jagat Pal Singh and Shyam Lal Singh against the judgment and order dated 25.02.1991, passed by IV Additional Session Judge, Fatehpur, in S.T. No. 136 of 1986 (State Vs. Jagatpal Singh and Shyam Lal), whereby convicting the appellant no. 1 under Section 307 IPC, for 3 years R.I. and fine of Rs. 2,000/- in default two months simple imprisonment on account of inflicting injury to Ram Manohar Singh, and for inflicting injury to Jai Karan Singh 2 months rigorous imprisonment and fine of Rs. 500/- in default of payment of fine 15 days simple imprisonment to him and convicting the appellant no. 2 Shyam Lal under section 307/34 IPC for rigorous imprisonment of 3 months and fine of Rs. 1,000/- on account of inflicting injury to Ram Manohar Singh in default 1 month simple imprisonment and inflicting injury to Jai Karan Singh one month rigorous imprisonment and fine of Rs. 500/- and in default of payment of fine 10 days simple imprisonment.
(3.) Brief facts of this case are as follows-:;