PARDEEP KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) Appellant has filed this appeal against the judgment dated 26.11.1988, vide which he was convicted and sentenced for offences under Section 325/323 of Indian Penal Code, (in short IPC).

(2.) On the basis of FIR No. 541 dated 31.10.1987 appellant, alongwith one Suresh Kumar was put to trial for offences under Section 308/342/323/506/34 IPC.

(3.) It was the case of the prosecution that both of them had caused injuries to one Mr. Subash Chander complainant on 28.10.1987 at about 6.45 pm. Trial Court after appreciation of evidence, as led by the prosecution and also by the defence, acquitted Suresh Kumar. However, appellant was convicted and sentenced for offences under Section 325 of IPC and was ordered to undgero rigorous imprisonment for a period of two years and was ordered to pay a fine of Rs. 250/-. He was also convicted and sentenced under Section 323 IPC and was ordered to undergo rigorous imprisonment for six months. However, both the sentences were to run concurrently.