Gurdev Singh, J. - (1.) THE Petitioners/accused, who were convicted and sentenced by JMIC, Gurgaon, and which conviction and sentence was maintained in the appeal preferred by them, have preferred the present revision against that conviction and sentence. The prosecution version was disclosed by Lalit Kumar (PW -1) in his statement Ex. PA made before Aas Mohammad, Head Constable (PW -7) and it was on the basis of that statement that the FIR was recorded. He narrated therein that simple and grievous hurts were caused to him, Anil and Subhash by the accused in furtherance of their common intention. After the occurrence, he himself and the other injured were medically examined by Dr. P.D. Mehra (PW -2). He found the following injuries on the person of the complainant: 1. Abrasion was present on upper lip in middle size was one cm bleeding was there, pain was there.
(2.) SWELLING was present on the forehead on left side, size was 3x3cm, pain and tenderness was there. Pain and tenderness was present on the chest on front on lateral side. Patient felt pain while respiration. Advised x -ray of chest.
(3.) PAIN and tenderness was present on the back on left side. Patient felt pain while respiration. Advised x -ray. 2. The following two injuries were found on the person of Anil Kumar: 1. LW was present on the scalp on parietal area on right side. Size was 4x1x1 cm, margins were irregular. Bleeding was there. Pain was there. 2. Swelling was present on right side on the mastoid process. Size was 4x3 cm. Pain and tenderness was there. 3. On medico legal examination of Subhash, the following three injuries were found on his person: 1. Incised wound present on left side on the parietal area 4 cm away from midline of the body. Size was 3x1x1 cm. Margins were regular. Bleeding was there, alongwith pain and tenderness. Injury was advised x -ray. 2. Incised wound present on left side on the occipital area, having size of 2.5x0.5x1cm. Margins were regular. Bleeding alongwith pain and tenderness was there. Injury was advised x -ray. 4. Though the statement of the complainant is silent about causing of any injury by him or by the other injured to the accused, yet when he made the statement in the court as PW -1, he stated that he had given a blow with the help of bucket on the head Subhash in exercise of right of private defence. The accused were also examined by the same doctor and he found following injuries on the person of Jai Bhagwan. 1. Complaint of pain on the back of left ear. 2. Complaint of pain in the tooth of lower jaw. 3. Complaint of pain in the back of left shoulder.;