SUNIL SHARMA Vs. STATE

JUDGEMENT

(1.) SINCE none appears for the appellant Ms.Saahila Lamba, Advocate on the panel of Delhi High Court Legal Services Committee has been requested to assist the Court on behalf of the appellant.

(2.) FEE of learned Amicus Curiae Ms.Saahila Lamba, Advocate shall be paid by the Delhi High Court Legal Services Committee.

(3.) AS per the statement Ex.PW-5/A, Dr.Tara Chand stated that on April 06, 1999 he had purchased saria (iron rod) from the shop owned by the appellant Sunil Sharma at 5.00 PM. The appellant had assured to send the saria as per specifications required at his residence where construction work was on. When the saria reached the residence of Dr.Tara Chand it was not up to the specifications and therefore, accompanied by his brother-in-law Kartar Singh PW-4, he went to the shop of the appellant to sort out the issue. The appellant insisted of having sent saria of the requisite specifications. Enraged, appellant along with his co-accused associate Puran Chand and Vinod Kumar started beating him during the assault, appellant inflicted a saria blow on his i.e. Dr.Tara Chand's head, who was removed to Safdarjung Hospital where a doctor examined him.