MAHESH GROVER, J. - (1.) THE two appeals and one revision petition are being disposed of by this common order.
(2.) ON 19.6.2000, an incident is said to have taken place in which the appellants are said to have caused injuries to two persons namely Dalwinder Singh and Rajinder Singh. The details of the injuries sustained by Rajinder Singh, which were subsequently established by way of medical evidence and the testimony of PW-2 Dr. Jagir Mal are as follows :- "1. There was an incised wound on the left side of the scalp, size was 15x3 cms. There was profused bleeding from the wound, Margins were smooth. He was unconscious and there was vomitting and there were fits after the injury. X- ray of the Skull was advised. 2. There was one/incised wound on the scalp on the middle and extended to the occipital area and size was 14x2.5 cms. There was profused bleeding from the wound and X-ray of the skull was advised. 3. There was one lacerated wound on right side of the frontal area of the scalp and the size was 6x3.5 cms and margins were irregular. X-ray of the scalp was advised. 4. There was one lacerated wound on the right lower leg on the frontal area. The size was 5x3 cms. There was bleeding and advised the X-ray of right lower leg." The FIR was lodged on the very same day and the police investigated the matter. Initially five persons namely Shubh Karan, Madan Lal, Satish Kumar, Gurdial Singh and Jatinder Pal were arrayed as accused in this case. Jatinder Pal who was stated to be a juvenile was tried separately.
(3.) THE police after investigation of the case submitted a challan against the accused persons prima facie finding their involvement in the commission of an offences under Sections 307/147/323/341/148/149 of the Indian Penal Code.;