SURESH ALIAS HAKLA Vs. STATE OF HARYANA

JUDGEMENT

(1.) These Appeals have a common nexus and are disposed of by a common judgment. Two appeals were filed before the Punjab and Haryana High Court i.e. Criminal Appeal No. 118 - DB of 2002 and Criminal Appeal No. 119 -DB of 2002. One Appeal was filed by Suresh alias Hakla (appellant in Criminal Appeal No. 1295 of 2006) and another appeal was filed by Balwant and Ladh Ram (appellants in Criminal Appeal No. 1296 of 2006). The High Court dismissed the Criminal Appeal No. 670- DB of 2001 filed by Balwant and Ladh Ram. The High Court dealt with the factual and the legal position in detail in Criminal Appeal No. 670-DB of 2001 and dismissed the same. Another Criminal Appeal i.e. No. 560 DB of 2002 was filed by accused Shamsher Singh. In the connected two appeals the decision was followed.

(2.) Background facts in a nutshell are as follows:

(3.) It is to be noted that the trial court primarily relied on the evidence of PWs. 14 & 15 i.e. Ramesh and Duli Chand. Duli Chand was the father of the deceased who also suffered injuries on the face, forehead and right arm.