- (1.) Petitioner and his co-accused were tried for commission of offence punishable under Sections 323, 325, 326 read with Section 34 of the Indian Penal Code, 1860 ("IPC" for short).
(2.) The trial Court, vide judgment/ order dated 12.10.2009/ 14.10.2009 convicted and sentenced the petitioner and his coaccused qua commission of offence punishable under Sections 323, 325, 326 read with Section 34 IPC. Appeals filed against the said judgment and order were dismissed by the Appellate Court vide judgment dated 1.12.2011. Hence, the present revision petition by the petitioner.
(3.) Learned counsel for the petitioner has submitted that the petitioner has undergone about ten months of actual sentence. The injury attributed to petitioner on the person of Govardhan fell within the ambit of Section 325 IPC, whereas, the injury attributed to petitioner on the person of Chandu Lal was declared simple in nature.;