RAJ KUMAR @ ATWARI @ CHANNI Vs. STATE OF HARYANA

JUDGEMENT

(1.) The appellant was convicted for an offence under Sections 452/ 307 of the Indian Penal Code ("IPC"- for short) vide judgment dated 9.4.2009 by the Sessions Judge, Sirsa. Vide order dated 16.4.2009, the appellant was sentenced to undergo rigorous imprisonment for a period of two years with a fine of ' 1,000/- under Section 452 IPC and to undergo rigorous imprisonment for a period of five years with a fine of ' 1,000/- under Section 307 IPC. Hence, the present appeal.

(2.) Prosecution case, as noticed by the trial Court in para Nos. 2 to 5 of its judgment, is reproduced herein below:-

(3.) Learned counsel for the appellant has submitted that no independent witness had been examined by the prosecution to establish the offence alleged to have been committed by the appellant. The appellant had no motive to inflict injury on the person of the complainant.