RAVI KANT Vs. SONU @ KALA AND ANOTHER

JUDGEMENT

(1.) Respondents were tried for commission of offence punishable under Section 302/ 34 of the Indian Penal Code, 1860 (IPC for short) in FIR No. 15 dated 9.1.2007 registered at police station City Yamuna Nagar.

(2.) The trial Court, vide impugned judgment dated 2.2.2009, acquitted the respondentsof the charge framed against them. Hence, the present petition.

(3.) Prosecution story, in brief, is that on 9.1.2007, at about 7.30 P.M., complainant Ravi Kant and Harvinder Singh were going towards the market on foot. When they reached near DAV Girls School, Model Town, Yamun Nagar, two young boys on a motorcycle came from behind. The said boys attacked Harvinder Singh with a sharp edged weapon. As a result of this Harvinder Singh suffered injuries and fell on road. On the alarm raised by the complainant, the said assailants fled away from the spot.