F.C. Bansal, J. - (1.) The appellants Bhawani Shankar, Badri Lal, Madan Lal, Mahendra Kumar, Dev Kishan, Tola Ram & Laxmi Narayan have preferred this appeal against the judgment dated January 31, 1985 passed by iearned Additional Sessions Judge, Baran, whereby the appellants have been convicted and sentenced as under: JUDGEMENT_102_LAWS(RAJ)8_2002_1.html
(2.) I have heard learned counsel for the appellants, learned Public Prosecutor and gone through the record of the trial Court as well as the impugned judgment.
(3.) The first contention of learned counsel for the appellants is that the prosecution has utterly failed to prove the charge u/S 326 IPC against the appellant Badri Lal and the charge/S. 325 read with 149 IPC against the appellants Madan Lal, Mahendra Kumar, Laxmi Narayan, Dev Kishan and Tola Ram as no injured person had sustained any grievous injury by sharp weapon. Therefore, the appellants are entitled to get acquittal from this charge.;