- (1.) C R M-11342-2016: Prayer in this application filed under Section 482 of the Code of Criminal Procedure, 1973 is for placing on record the MLR of Gurmail Singh and statement of PW-7 Dr. Rajan Bhatti as Annexures P1 and P2.
(2.) For the reasons given in the application, the same is allowed and documents Annexures P-1 and P-2 are ordered to be taken on record subject to all just exceptions. Main Case: Petitioners Kuldeep Singh @ Manak and Avtar Singh @ Tari have filed the instant revision petition challenging the judgment dated 24.7.2015 passed by learned Addl. Sessions Judge, Kapurthala, whereby though the appeal preferred by them against the judgment of conviction and order of sentence dated 11.6.2013 passed by Sub Divisional Judicial Magistrate, Sultanpur Lodhi has been disposed of by acquitting them of the charges under Sections 325/34 IPC, however, their conviction and sentence under Sections 323/326/34 IPC has been maintained.
(3.) Learned Sub Divisional Judicial Magistrate, Sultanpur Lodhi vide judgment dated 11.6.2013 had convicted the petitioners for offence under Sections 326/325/323 read with Section 34 IPC and sentenced them as under:- JUDGEMENT_289_LAWS(P&H)4_2016_1.html;