STATE Vs. SUDARSHAN RANGA & ANR

JUDGEMENT

(1.) Present leave to appeal arises out of a judgment dated 19.2.2013 and order on sentence dated 2.3.2013 passed by learned Additional Sessions Judge in the case FIR No.360/2005 registered under Sections 307/354/506/34 of the Indian Penal Code and under Sections 25/27/54/59 of the Arms Act.

(2.) Respondents are brothers. In this case respondent no.2 (Neeraj Ranga) was acquitted and respondent no.1 (Sudershan Ranga) was convicted and sentenced to the period already undergone i.e. 24 days and also directed to pay compensation of Rs.2.0 lacs, which stands deposited with the court. The parties are neighbours staying within a span of 500 meters. Due to scuffle between the parties, knife injuries were caused to the complainant consequent to which he was removed to the hospital and he was given 21 stitches.

(3.) Notice was issued in this matter. The respondents are present in Court today. We had also directed the presence of the complainant, who is also present in Court today.