- (1.) The present revision petition has been filed against judgment dated 01.06.2012 rendered by learned Sessions Judge, Moga dismissing appeal filed by the present petitioners against judgment of conviction and order of sentence dated 20.09.2011 passed by learned Additional Chief Judicial Magistrate, Moga vide which petitioners were convicted and sentenced as under:- Name of convict Section Sentence Fine In default Iqbal Singh 323/34 IPC R.I. for six months '' 342/34 IPC R.I. for six months '' 343/34 IPC R.I. for six months '' 506/34 IPC R.I. for six months '' 365/34 IPC R.I. for one year Rs. 500/- 15 days Jasvir Singh 323/34 IPC R.I. for six months '' 342/34 IPC R.I. for six months '' 343/34 IPC R.I. for six months '' 506/34 IPC R.I. for six months '' 365/34 IPC R.I. for one year Rs. 500/- 15 days Chand Singh 323/34 IPC R.I. for six months '' 342/34 IPC R.I. for six months '' 343/34 IPC R.I. for six months '' 506/34 IPC R.I. for six months '' 365/34 IPC R.I. for one year Rs. 500/- 15 days
(2.) I have heard learned counsel for the parties and have gone through the whole record including both the judgments rendered by learned courts below.
(3.) Brief allegations are that, Malkiat Singh -complainant was working as Siri with petitioners no.1 and 2, Iqbal Singh and Jasvir Singh @Jassa, respectively. However, after harvesting the crop, he fell ill and failed to do work in the fields of petitioners-accused. Hence, he was given beatings by petitioners-accused, Iqbal Singh and Jasvir Singh @Jassa and kept confined in a room for 15-20 days. During the day time forcible work used to be taken from him and they also used to give beatings to him.;