A.S. Garg, J. - (1.) By this order I propose to dispose of Crl. Revision No. 280 of 1980 titled as Hakam Singh and others v. State of Punjab and Criminal Miscellaneous Petition No. 9101-M of 1988 titled as Bagga Singh v. Hakam Singh and others , as the common question of law and facts are involved therein, and these petitions having been filed against the same orders of the learned lower Court.
(2.) In an incident dated 30.7.1984, wherein the dispute was with regard to the turn of water for irrigation of the fields, Mr. Bagga Singh complainant received 4 injuries mentioned below : 1. There was deformity of lower ⅓rd part of right leg with swelling pain tenderness and restriction of movements crepitus was felt underline bone was fractured. 2. There was abraded wound 3cm x 1/4 cm skin deep with swelling and tenderness around the middle of left leg. Fresh oozing was present X-Ray advised. 3. There was an incise wound 5cm x 1/2 cm on the right upper arm just above the elbow. Underline bone was cut. The wound was freshly bleeding. 4. There were multiple abrasions on the right shoulder area. Fresh oozing was present. Out of the above injuries, injuries No.1 and 3 were declared as grievous. Exhibit PA was the correct copy of Medico-Legal Report. The other PWs. also received simple injuries. The occurrence relates to the police station Jalalabad in district Ferozepur.
(3.) The petitioners in criminal revision No. 280 of 1988, were convicted and sentenced as under:- JUDGEMENT_200_LAWS(P&H)9_2000_1.html;