HOTI RAM Vs. STATE OF HARAYANA

JUDGEMENT

(1.) Custody certificate produced by the learned State counsel is taken on record.

(2.) This petition is directed against the judgment dated 27.8.2011 passed by the learned Session Judge, Sonipat, dismissing the appeal of the petitioners against the judgment of conviction and sentence dated 29.5.2009 and dated 1.6.2009 respectively passed by the trial court.

(3.) In brief, the allegations are that on 15.9.2002 at about 9.00 a.m. all the accused entered the house of the complainant Davender and inflicted him injuries with their respective weapons. Charan Singh inflicted daav blow on his head, right arm, shoulder and left side of abdomen; Jagbir Singh inflicted sickle blow on his left shoulder, left arm, left side of the chest and right toe. On the basis of the aforesaid statement, FIR was registered and the case was investigated. On completion of the investigation charge report under Section 173 Cr.P.C. was presented in the court.