GIAN SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Present appeal has been filed by Gian Singh son of Ruldu Singh. He has challenged the judgment of conviction and sentence pronounced by the Additional Sessions Judge, Sirsa on 28th August, 2002. The appellant was named as an accused in case FIR No. 51 dated 05.03.1999 registered at Police Station Kalanwali under Sections 452/307/506/34 IPC and Sections 25/27 of the Arms Act. Two co-accused of the appellant, namely Pammy alias Paramjit Singh and Sukhbir Singh alias Jasbir Singh, have been acquitted by the trial Court. However, the trial Court found the appellant Gian Singh guilty of an offence under Sections 452/307/506/34 IPC and sentenced him as under:

(2.) All the sentences were ordered to run concurrently.

(3.) In the present case, nobody had suffered any injury. It is a case of missed fire. This Court has to examine as to whether the version divulged by the complainant is reliable or not. Before this aspect of the matter is dealt with, it will be apposite here to notice the brief facts of the case.