SUBHASH CHANDER BANSAL Vs. GIAN CHAND

JUDGEMENT

(1.) This appeal is filed by the Complainant against the final judgment and order dated 04.05.2007 passed by the High Court of Punjab & Haryana at Chandigarh in Criminal Revision No. 174 of 1999 by which the High Court dismissed the criminal revision filed by the appellant herein.

(2.) In order to dispose of the appeal, few relevant facts need mention hereinbelow.

(3.) Respondent Nos. 1 to 5 (five accused persons) were prosecuted under Sections 307 / 325 / 148 / 149 of the Indian Penal Code,1908 (hereinafter referred to as ' IPC ') for causing injuries to two persons namely, Om Prakash and Ravinder Kumar, with Hockey at around 7.15 p.m. on 29.07.1988. The prosecution was initiated against the respondents on the basis of FIR No. 128 dated 03.08.1988 lodged by the appellant herein, who is the son of Om Prakash (since dead).