- (1.) THE appellants who were convicted under Sections 307/149/326/325/323/324 IPC have preferred the present appeal challenging the conviction and sentence recorded by the trial Court.
(2.) HEARD the submissions made on either side.
(3.) ON the basis of the evidence on record including the revenue documents produced by the prosecution, the trial Court has rightly come to a conclusion that the appellants were aggressors inasmuch as the revenue records stand in the name of the complainant party. Pw3 Joginder Singh is one of the injured witnesses. He being the author of the first information report has cogently spoken to the attack launched by the appellants on the injured complainant party. Pw4 Balwinder Singh was also one of the injured eye witnesses to the occurrence. He has amply corroborated the evidence of Pw3. There is no reason to disbelieve their ocular testimony as they had in fact sustained injury in the occurrence. The trial Court has rightly relied upon their testimony to come to a conclusion that the accused attacked the complainant party and caused respective injuries.;