Guman Mal Lodha, J. - (1.) The appellant, Nandram, has been convicted under S. 325, IPC. for causing grievous hurt to his maternal grand-mother Surji, and under S. 323, IPC for causing simple injuries to maternal uncles Devkaran and Tarachand. He has been sentenced as under : JUDGEMENT_74_LAWS(RAJ)4_1986.html
(2.) The substantive sentences were ordered to run concurrently.
(3.) The appellant is alleged to have thrown a piece of stone which hit at the forehead of Mst. Surji on account of which she fell down unconscious and died thereafter and no other injuries were caused by Nandram. It is on account of these circumstances that the appellant has been convicted under S. 325 and 323, IPC, only.;