KANWALJIT SINGH AHLUWALIA,J. - (1.) For, abrasion having dimension of ?" x ?" on left little finger on the person of Vijay Singh (PW-1), which was a simple blunt injury and the abrasion having dimension of 0.5" x ?" at dorsal aspect of first metacarpal of semi finger of right hand on the person of Omprakash (PW-4) and the swelling having dimension of 3" X 2" on left side of chest on person of Omprakash (PW-4), which was caused by simple blunt weapon and the swelling of right ankle joint and bruise reddish blue in colour on left lumber region on the person of Dinesh, (not examined), the present appellant, namely Abhay Singh for commission of offence punishable under Section 307 of the Indian Penal Code has been convicted by the Court of Additional Sessions Judge, Khetri District Jhunjhunu (Rajasthan). The appellant has also been convicted for offences punishable under Sections 323 and 504 of the Indian Penal Code and under Section 3/25 of the Arms Act.
(2.) The ld. trial Judge, having convicted the present appellant for the above said offences, vide a separate order of even date, sentenced the appellant as under:- "For offence under section 307 I.P.C. the appellant was sentenced to undergo five years rigorous imprisonment and to pay a fine of Rs. 5000/- and in default of payment of fine to further undergo one year simple imprisonment. For offence under section 323 I.P.C. the appellant was sentenced to undergo six months rigorous imprisonment. For offence under section 504 I.P.C. the appellant was sentenced to undergo one year rigorous imprisonment For offence under section 3/25 of the Arms Act, the appellant was sentenced to undergo three years rigorous imprisonment and to pay a fine of Rs. 2000/- and in default of payment of fine to further undergo six months additional simple imprisonment. All the sentences were ordered to run concurrently."
(3.) In the present case, all the injuries were on the non-vital parts of the body of the three injured, except a solitary injury, which was swelling on the chest of Omprakash (PW-4). All the injuries were declared simple blunt in nature.;