Sobhagmal Jam, J. - (1.) By the judgment dated Sept. 28, 1978 the Additional Sessions Judge No.2, Hanumangarh, has convicted and sentenced the appellants as under: - All the appellants have further been convicted under sections 323/34 I.P.C. and sentenced to one months rigorous imprisonment. All the sentences have been directed to run concurrently.
(2.) The case relates to the incident which took place in village Sabjipura on September 28, 1975 at about 12.30 p.m. in which Bhag Singh, Dan Singh and Jeet Singh received injuries on the side of the prosecution and Nidhan Singh and Jagga Singh on the side of the accused. The injuries to Bhag singh were as under: - 1. Incised wound 2 x x on the left frontal part of the scalp vertically. 2. Swelling (black eye) sub conjuctival haemorrhage present in left eye. 1 x 1 above the left upper eye lid and 1 x over the left lower eye lid. Injury No. 2 was the result of injury No. 1.
(3.) Abrasion 1 x 5/8 on the proximal and middle phalanx ventral surface of the right index finger.;