JOGINDER SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Challenge in this appeal is the judgment dated 13.3.2003 and order 20.3.2003 passed by Shri J.D.Chandana, the then Additional Sessions Judge (Adhoc) Hisar vide which accused/appellant Joginder Singh has been convicted for offence under Section 307 of the Indian Penal Code and sentenced to undergo imprisonment for a period of seven years and to pay a fine of Rs.500/- and in default of payment of fine to further undergo rigorous imprisonment for a period of six months.

(2.) The law was set in motion by recording the statement of Anil Chhabra, who has stated that he is running a shop of General Store in the name of the Chhabra General Store. On the day of occurrence at about 8.00a.m. when he reached near Punjab National Bank, a young boy came from behind on black colour Hero Honda motorcycle, whose number he could not note. The said person with intention to kill fire shots, which hit him on the back of his waist. The said boy ran away on the motorcycle by the side lane. The boy was wearing pant and shirt. He could identify him if he came before him. Ricky Munjal brought him to the hospital. The complainant has further stated that bullet injuries had been given to him at the asking of Lilla and Satish. Site plan of the place of occurrence was prepared. Statements of the PWs were recorded. Accused were arrested. After completion of necessary investigation, challan against the accused was presented.

(3.) On appearance of the accused, copies of documents were supplied to the accused free of costs. Since offence under Section 307 IPC was alleged against the accused, therefore, the Illaqua Magistrate committed the case to the Court of Session for trial.