A.N.JINDAL, J. - (1.) ACCUSED -appellants Man Singh, Gian Singh and Kalawati (hereinafter referred to as the accused) were tried under Sections 307, 324 and 323 read with Section 34 of the Indian Penal Code, 1860 (hereinafter referred to as the IPC) for causing injuries to Satish, Dilbhari and Mehar Singh. Consequently, they were convicted under Sections 326, 324 and 323 read with Section 34 IPC and were sentenced as under :- Man Singh U/s 326 to undergo RI for 5 years and to pay fine of Rs. 500/-, in default of payment of fine, to undergo further RI for 6 months; Gian Singh & Kalawati U/s 326 read with Section 34 to undergo RI for 3 years and to pay fine of Rs. 500/- each, in default of payment of fine, to undergo further RI for 3 months; Man Singh, Gian Singh and Kalawati U/s 324 read with Section 34 to undergo RI for 2 years; U/s 323 read with Section 34 to undergo RI for one year.
(2.) ALL the aforesaid sentences were ordered to run concurrently. Mehar Singh (hereinafter referred to as the complainant) in his statement recorded on 19.9.1992 by Kundan Lal Sub-Inspector, Police Station City Jagadhri, disclosed that on 19.9.1992 at about 8 p.m. after attending his duty he was coming on a cycle to his house. When he was passing through the street, 3 or 4 feet wide, in front of the house of the accused, he saw a cot (charpai) spread in front of the house of Man Singh and his sister Saroj Bala was cooking food on the hearth placed in the street. While feeling difficulty in passing, complainant asked Saroj Bala to remove the cot, but she refrained the complainant from talking non-sense. Consequently, complainant himself lifted the cot and tried to pass. At this, Man Singh, armed with Gandasi, Gian Singh, armed with Sickle and Kalawati, armed with mussal (wooden log) attacked the complainant and caused injuries to him. On hearing hue and cry, Satish and Dilbhari - injured were attracted to the spot, but they were also inflicted injuries by the accused persons. Bhagat Ram and Ishwar Singh, who had arrived at the spot, also witnessed the occurrence. Jai Singh took injured Satish in a three-wheeler, while Dilbhari and Mehar Singh were taken by Surinder Kumar in his tractor-trolly to Civil Hospital, Jagadhri.
(3.) ON the aforesaid statement made by complainant, the formal First Information Report was registered. Law was set in motion. Kundan Lal Sub- Inspector inspected the spot, arrested the accused and got recovered the weapons of offence. He also collected the medico-legal reports and recorded the statements of the witnesses. Completion of investigation was followed by presentation of challan against the accused in the court.;