K.S. Sidhu, J. - (1.) Appellants Babulal, Madan Lal and Shanker Lal who are real brothers were tried by the learned Additional Sessions Judge, Baran for the offence of attempt to murder punishable under section 307 and 307-34 IPC. and convicted therein and sentenced to rigorous imprisonment for three years and a fine of Rs. 200/- or in default further rigorous imprisonment for six months.each.
(2.) The case of the prosecution which resulted in convictions and sentences of the appellants as aforementioned may be stated like this. The appellants suspected complainant Latoor of casting an evil eye on their sister, it is alleged that they were out to teach him a lesson for the same and that on April 1, 1977, at about 6.30 p.m. when the complainant Latoor was on his way to a neighbouring village they attacked him in furtherance of their common intention to kill him and inflicted gadansi blows to him. Latoor's version is that the appellant Madan Lal caught hold of him and Babu Lal inflicted four gadansi blows to him. He further complained that appellant Shanker Lal who was standing by exhorted his brothers to give further beating to him. It is alleged that PWs. Panna Lal and Prabhulal rescued the complainant from being injured further.
(3.) The report of the occurrence was lodged at the police station that very evening at 7.15 p. m. Dr. M. M. Datta examined Latoor and found four injuries wounds at his person. These injuries according to Dr. Datta were dangerous to life.;