Kanwaljit Singh Ahluwalia, J. - (1.) THE present revision petition has been filed by Paramjit Singh son of Shamsher Singh and Sukhraj Singh son of Amarjit Singh, both residents of Village Jasseana, Tehsil Muktsar, District Faridkot.
(2.) FIR Ex.PA/2 was recorded on 21.7.1992 at 6.30 P.M., whereas the occurrence has taken place on 16.7.1992 at 7.00 P.M. Briefly stated as per the FIR it was stated that complainant Malkiat Singh was returning from his field on his tractor, he was followed by another tractor belonging to Sarpanch Darshan Singh and Major Singh son of Darshan Singh. When complainant's tractor reached near the field of Paramjit Singh petitioner he found that there many trees were lying fallen. Therefore, he made an attempt to take tractor form the corner of passage. Resultantly, crops sown in the field of Paramjit Singh was damaged, upon which a lalkara was given by Paramjit Singh petitioner and thereafter he gave a gandasa blow on the left hand thumb of Malkiat Singh and Sukhraj Singh petitioner gave a dang blow on lower portion of back of Malkiat Singh, complainant, who was later medicolegally examined. Petitioner Paramjit Singh was charged substantively under Section 326 IPC, whereas his co -accused Sukhraj Singh with the aid of Section 34 IPC. Sukhraj Singh petitioner was charged substantively under Section 323 IPC, whereas his co -accused Paramjit Singh was charged with the aid of Section 34 IPC.
(3.) MALKIAT Singh was examined by PW. 3 Dr. S.K. Jindal, Medical Officer, Civil Hospital, Muktsar, and following two injuries were found on his person : - 1. Incised wound 5 cm X 1/2 cm X bone deep on the dorsum of the left hand at the base of the thumb. 6Cm below the wrist joint. Fresh bleeding was present. 2. Reddish contusion 10 cm X 3 cm on the left side of the chest on the lateral aspect 22 cm below the axilla. Injury No. 1 was subsequently declared as grievous as there was dislocation at the first Metacarpophalangcal joint.;