BALWANT SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Learned counsel for the State has filed an affidavit of Sh.Jaidev Bishnoi, Superintendent, Central Jail, Hisar, mentioning the period of imprisonment undergone by the applicant-appellant Balwant Singh. The same is taken on record.

(2.) Heard learned counsel for the parties.

(3.) The Crl.Misc. Application has been filed seeking suspension of sentence of imprisonment of the applicant-appellant Balwant Singh during the pendency of the appeal. The FIR in the case has been registered on the complaint of Sain Kumar. The complainant made a statement before Suraj Bhan, S.I., at V.K. Neuro Care Hospital, Hisar. The complainant's son namely; Atma Ram (deceased) was admitted at the said V.K. Neuro Care Hospital, Hisar. Atma Ram (deceased) was in the company of Balwant Singh applicant-appellant on 13.4.2009. They had gone together in a Sumo vehicle. In the evening Atma Ram returned home and informed the wife of the complainant namely; Sharda that Balwant Singh had beaten him and caused injuries on his eye. He was having a headache. Some medicines were given on medical advise. Atma Ram went to sleep after taking the medicines. After taking the medicines, his condition,however, deteriorated during the night. The daughter-in-law of the complainant informed the complainant, who then reached the house of his son in the morning. At that time, Atma Ram narrated the incident to him. Later he became unconscious and he was taken to Rajan Eye Hospital and then to V.K. Neuro Care Hospital, Hisar.