RAM SINGH AND OTHERS Vs. STATE OF HARYANA

JUDGEMENT

(1.) Challenge in this revision petition is the judgment dated 19.5.2006 passed by Sh. Ramendra Jain, Sessions Judge, Bhiwani, vide which the appeal preferred by the present revisionists against the judgment dated 15.3.2004 and order dated 20.3.2004, was dismissed.

(2.) Briefly stated, the law was set in motion by recording the statement of Jagmal, who has stated that on 7.3.1995, at about 7.00/8.00 a.m. he was cutting fodder in his courtyard. His sister-inlaw (Bhabhi) Guddi who was residing in the courtyard was coming after throwing garbage and when she reached in front of the house of petitioner - Mewa wife of Ram Singh, she asked her not to pass through that street, to which Guddi replied in the affirmative.

(3.) However, in the meantime, petitioner Pyari wife of Kishan Lal came there and started abusing Guddi and when she asked them not to abuse her, petitioners Mewa and Pyari started beating her. On hearing the noise, complainant Jagmal came out from the courtyard and Guddi disclosed the occurrence. In the meantime, petitioners Dilshukh s/o Parbhati armed with Jailly, Ramanand s/o Dilsukh armed with musal, Bhim Singh @ Amir Singh s/o Dilsukh armed with farsi, Rajmal son of Dilsukh armed with farsi, Kishan Lal s/o Parbhati armed with jailly, Pala Ram s/o Ram Singh armed with gandasi, Bhagirath s/o Kishan Lal armed with Lathi and Ram Singh s/o Siri Ram armed with lathi, came there. Rajmal gave a farsi blow on the elbow of right hand of Guddi. Complainant tried to intervene and Rajmal inflicted two blows on him, i.e. one on his left eye and second on the right eye. Thereafter, petitioner Bhim gave a farsi blow on the fingers of his right foot, as a result of which he fell down.