- (1.) The appellants have preferred this appeal against judgment/ order dated 19.5.2008/ 21.5.2008 passed by the trial Court, whereby they were convicted and sentenced for commission of offence under Section 302, 307, 324/ 34 of the Indian Penal Code, 1860 (IPC for short).
(2.) The prosecution case was set in motion on the basis of the statement of complainant-injured Vipin Kumar recorded in Civil Hospital, Jalandhar on 24.6.2005 before Inspector Balkar Singh.
(3.) Complainant stated in his statement that on the said day at about 10 p.m. he had gone to take a walk after taking meals along with his brother Dharamvir @ Pappi. The weather was very hot on that day.;