JAGBIR AND OTHERS Vs. STATE OF HARYANA

JUDGEMENT

(1.) Vide this judgment, criminal appeals bearing No. 300-DB and 349-DB of 2008 criminal revision No.1308 of 2008 will be disposed of as these have arisen out of a common incident/ judgment.

(2.) Prosecution story, in brief, is that on 9.5.2006 at about 5 pm, complainant Suman along with her husband Charanjit, brotherin-law Pardeep, father-in-law Dharambir and mother-in-law Parkashi had gone to their fields for watering the same. At about 5.30 pm, Saroj, sister-in-law of the complainant along with her brothers Brijesh and Narender reached there. At about 6.00 pm, one car and two motorcycles came from the side of the village and stopped in front of their fields. Dinesh, armed with axe, Rakesh, armed with jelli, Jagbir, armed with stick and Jagwanti, armed with farsa alighed from the car. Four persons, who had come on motorcycles, were armed with axe/ farsas. All of them came towards the fields of the complainant party and Jagbir exhorted the others to teach the complainant party a lesson for taking their land. Immediately, Dinesh attacked Charanjit with his axe, Rakesh attacked Pardeep with his jelli, Jagbir attacked Dharambir with his stick and Jagwanti attacked Parkashi with her farsa. The unknown persons started beating the complainant, her sister-in-law Saroj and brothers of Saroj. Jagwanti gave a farsa blow on the right shoulder of the complainant. On hearing alarm raised by the complainant party, many persons from the village gathered at the spot. Thereafter, the assailants fled away from the spot with their respective weapons believing that they had died. All the injured were rushed to the hospital, where Charanjit and Pardeep were declared dead.

(3.) Parkashi and Dharambir were admitted in the hospital, whereas, the complainant, Saroj, Brijesh and Narinder were discharged after providing treatment to them.