JUDGEMENT
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(1.)Challenge in this appeal is the judgment and order dated 6/7.6.2003 passed by Sh. J.R. Chauhan, Additional Sessions Judge, Kaithal, vide which the present accused appellants have been convicted under Sections 308, 325, 341, 506/34 IPC and sentenced them to undergo imprisonment and fine as given below:-
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All the sentences were ordered to run concurrently.
(2.)Briefly stated, the present appellants and Dharam Singh now deceased, were sent to stand trial for offence under Section 323, 341, 325, 308, 307, 34 IPC in respect of FIR No. 154 dated 16.7.1997 registered at Police Station Dhand.
(3.)The case of the prosecution as enumerated from the record is that on 15.7.1997, at about 7.00 A.M., Basanta Ram grandfather of complainant Sukhbir Singh asked Dharam Singh (now deceased) to fix a pipe for the drainage of water in order to save the road from breaking and to avoid hardship to the persons on the road. On this Dharam Singh became furious and interaction took place between them.
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