DHIR SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Appellant Dhir Singh has challenged the judgment and order of conviction rendered by the 3rd Additional Sessions Judge, Haridwar on 12.5.2011 in Sessions Trial No. 262/2007, State v. Dhir Singh & 4 Others. In the said trial, accused Atar Singh, his sons Dhir Singh & Veer Singh, his wife Smt. Ram Rati and his son-in-law Ram Kumar were tried for the offences under Section 147, 302/34, 307/34 and 323/34 IPC. Accused Ram Kumar is the resident of another village. The said trial pertains to Crime No. 54/2007, PS Kankhal, District Haridwar. Learned Trial Court acquitted all the accused persons from the offences under Section 147, 307/34, 323/34 IPC. However, Dhir Singh was found guilty of the offence under Section 302 IPC. He was sentenced appropriately. Rest of the aforenamed accused persons were also not found guilty of the offences under Section 302 IPC.

(2.) In the present case, PW4 Sukhpal initially lodged a short FIR against Dhir Singh and Veer Singh

(3.) After lodging the FIR, injured persons were taken to the Government Hospital, Haridwar. They both were medically examined by PW15 Dr. Ravindra Thapliyal. The doctor found following injury on the body of injured Manoj, who was 30 years' old at that time: