SATISH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Accused-Satish, appellant was sent up for trial by the Police of Police Station Sadar Jind under Sections 323, 506, 308 and 304 of the Indian Penal Code (for short 'IPC') . Vide judgment dated 7.2.2008 passed by the Sessions Judge, Jind the accused was convicted for an offence under Sections 323 and 304 Part II IPC and was acquitted of other charges framed against him and vide his order dated 11.2.2008, appellant was sentenced as under: <FRM>JUDGEMENT_319_LAWS(P&H)4_2010.htm</FRM>

(2.) Prosecution case, as noticed by the trial Court in para No. 2 and of its judgment, is reproduced herein below:

(3.) I have heard the learned Counsel for the parties and have carefully gone through the record of the case.