KANWALJIT SINGH AHLUWALIA, J. - (1.) THE instant criminal appeal has been preferred by Ramjeevan s/o Bhagwana, Sheoji s/o Lala and Ganpat s/o Narayan, whereby the present three appellants along with one Ratan s/o Lala Meena, were convicted and sentenced as under: The appellant Ramjeevan s/o Bhagwana was convicted for the offence under Section 302 IPC, whereas Sheoji s/o Lala was convicted for the offence under Section 302 read with Section 34 IPC and both the appellants were sentenced to life imprisonment and directed to pay a fine of Rs. 100/ -, in default thereof to further undergo three months' S.I. The appellant Sheoji s/o Lala was also convicted for the offence under Section 341 IPC and was sentenced to undergo one months' S.I. He was also convicted for the offence under Section 323 IPC and was sentenced to undergo three months' S.I. All the sentences awarded to Sheoji were ordered to run concurrently. The appellant Ratan s/o Lala Meena and Ganpat s/o Narayan were convicted for the offence under Section 323 IPC and were sentenced to two months and 18 days period already undergone by them.
(2.) RATAN s/o Lala Meena has not challenged the judgment so far as his conviction, and sentence imposed are concerned.
(3.) RAMESH and Badri, brothers of Ramjeevan were acquitted by the trial court, as they had not caused any injury in the occurrence. In the present case, Dhanna had died due to injury caused on his head with a stick by Ramjeevan, the appellant No.1. Sheoji as per case of the prosecution, had given a blow with stick on the face of Dhanna, which caused an abrasion of size 1.5cm x 1cm with reddish scab present on the lower lip.;