- (1.) The present revision petition has been filed against judgment dated 16.07.2012 rendered by learned Additional Sessions Judge, Bhiwani whereby appeal filed by present petitioners against judgment of conviction dated 01.12.2009 and order of sentence dated 03.12.2009 passed by learned Judicial Magistrate First Class, Siwani in criminal case no.50-1 of 2006 arising out of FIR no. 73 dated 28.06.2006, under Sections 323/325 IPC read with Section 34 IPC, was dismissed.
(2.) I have heard learned counsel for the parties and have gone through the whole record including the judgments rendered by learned courts below.
(3.) Briefly stated, the case of prosecution is that, on 17.06.2006, after receiving a telephonic message regarding admission of Satbir Singh, an injured in Government Hospital, Bhiwani, HC Ram Kishan reached there and recorded the statement of injured-Satbir. According to him, while he was irrigating his fields some pipes sought to be borrowed by petitioner-Ram Chander and on refusal of the injured-complainant, he got angry. At about 8/9 PM in the night, while he was going to his house, petitioners-accused Ram Chander, Mange Ram, Raja and co-accused Bhima while armed with sticks and Lathis attacked Satbir for not giving the pipes and caused injuries to him. On examination, one of the injuries was found to be grievous however, the other injuries were found to be simple.;