SABINA,J. - (1.) Vide this order, above mentioned revision petition as well as appeal would be disposed of as they have arisen out of the same judgment/order.
(2.) Dharampal, Balbir and Rajesh Kumar had faced trial under Sections 341, 323, 307, 326 and 325 of Indian Penal Code, 1860 in FIR No. 304/1995 registered at Police Station Gudha Ghorji.
(3.) Prosecution story, in brief, is that the accused had attacked the complainant party and two persons had suffered injuries from the complainant side. After completion of investigation and necessary formalities, challan was presented against the accused.;