NITIN KHOSLA Vs. STATE OF HARYANA

JUDGEMENT

(1.) Challange in this criminal revision petition is to the judgment dated 02.12.2011, passed by learned Additional Sessions Judge, Panchkula, whereby the appeal of the present petitioner was dismissed. The petitioner was held guilty for the offence punishable under Section 324, IPC and was sentenced to undergo rigorous imprisonment for two years by learned Judicial Magistrate Ist class, Panchkula, vide his judgment dated 19.10.2010.

(2.) At the very outset, learned counsel for the petitioner states that he does not press the criminal revision on merits but confines his submissions with regard to the quantum of sentence only.

(3.) Brief facts of the prosecution case are that on 30.12.2000, at about 12:50 a.m,police received an information with regard to admission of injured Sant Ram in CHC Kalka. By the time, the police reached CHC, Kalka, the injured was found to have already been referred to PGI, Chandigarh. The police also reached PGI, Chandigarh, where Kewal Krishan, brother of injured, met the police and got recorded his statement to the effect that at about 9:45 pm, Kewal Krishan and his brother, Sant Ram, were going in a car which was stopped at the STD booth for making call. In the meantime, petitioner also reached there in a car and while reversing his vehicle, he hit the same against the vehicle of the complainant party. When Sant Ram petitioner asked to drive the vehicle carefully, he alighted from his vehicle and gave a knife blow on the face of Sant Ram. The complainant and Mahesh Kumar rescued the injured from the clutches of the accused / petitioner.