- (1.) Accused Lakhbir Singh and Sonu who were convicted under Sections 307 read with 34 and Section 324 read with Section 34 of the Indian Penal Code, have preferred the present appeals.
(2.) Pw1 Rama Shankar is the father of PW3 Ajay Kumar and PW2 Ramesh Lal is the brother of PW1. PW1, PW2 and PW3 who are the eyewitnesses have deposed that on 7.9.2000 at about 9.30 P.M., when PW1 was present at his shop, the accusedappellants who were neighbours came along with another accused Rinku and asked PW1 to admonish PW3 Ajay Kumar for his misbehaviour. Thereafter, all the three accused started abusing PW1. Accused Lakhbir Singh, Sonu and Rinku who were armed with knife started attacking PW1 to PW3. Accused Lakhbir Singh attacked PW1 Rama Shankar on his right upper arm with knife and caused injuries. Accused Sonu attacked PW2 Ramesh Lal with knife and caused injury on the right side of his chest. Accused Rinku gave a knife blow to PW3 Ajay Kumar on the heart. All the injured were admitted to hospital for treatment.
(3.) Pw6 Dr. Sushil Kumar Jindal had medically examined PW2 Ramesh Lal. He has deposed that PW2 Ramesh Lal had sustained an incised wound measuring 2 cm x 0.5 cm on his chest. The said injury was declared by PW6 as simple in nature.;