RAJ KUMAR Vs. STATE

JUDGEMENT

(1.) Crl.A. 1091/2018 & Crl.M.(Bail) 1695/2018 & Crl.M.A. 50253/2018 (Probation)

(2.) Case of the prosecution is that on 05.09.2012 at around 9:00 pm Appellant along with 4-5 other persons physically assaulted the complainant with wooden sticks, iron pipes and glass bottles outside his house causing injury on his head and other body parts. It is alleged that the quarrel between the parties took place over possession of land.

(3.) In support of its case, prosecution examined 11 witnesses. The statement of the injured/complainant (PW1) was corroborated by the statement of his wife (PW4) and a tenant (PW5). Further medical evidence brought on record by Dr. Mohd. Parvej Salam (PW7), Dr. Bhavesh Chadha (PW9) and Dr. Jaskaran (PW10) supported the case of the prosecution and proved the nature of injuries sustained.