MAHESH GROVER,J - (1.) ON 22.10.1995, the appellant along with Sikandar alias Babu attacked PW3-Jito wife of Gulzari - complainant and caused serious injuries to her person, the details of which are as below :- "1. A lacerated wound on frontal region of scalp approximately in mid-line, 8 x 3 x scalp deep, clotted blood was present in the wound, wound bled on cleaning. X-ray skull was advised. 2. A lacerated wound on crown on scalp; 5 cm posterior to No. 1 approximately in middle, 5 cm x 2 cm x scalp deep, clotted blood was present in the wound, wound bled on cleaning. X-ray was advised. 3. A lacerated wound on middle of left ear, starting from front and extending on to back on mastoid region, horizontal, clotted blood was present, wound bled on cleaning. 4. A lacerated wound on chin, approximately in midline vertical 4.5 cm. x .7 x skin deep, clotted blood was present, wound bled on cleaning."
(2.) THE F.I.R. was registered on the next day, i.e., on 23.10.1995 at 2.00 P.M. The police investigated the matter and submitted a challan against the appellant and his accomplice under the provisions of Sections 307, 323 read with Section 34 of the T.P.C.
(3.) THE Additional Sessions Judge, Kapurthala (hereinafter described as 'the trial Court') accordingly charge-sheeted the appellant and his co-accused to which they pleaded not guilty and claimed trial.;