MOHINDER SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS judgment will also dispose of Criminal Revision No. 542 of 1989 Balbir Singh v. Mohinder Singh and Ors.

(2.) MOHINDER Singh and four others were tried for offences under Sections 148/149/323/325 and 506 of the Indian Penal Code for causing injuries to Balbir Singh a practising lawyer at Rohtak on 30-7-1983. The case was registered against Mohinder Singh and others on the statement of Balbir Singh who alleged that he was chased by Mohinder Singh and four others and was caught hold by Parchara accused and was given injuries by Jai Dey, Bal Kishan and Mohinder Singh with hockey sticks. Parkash accused had raised a 'lalkara' and had exhorted his co-accused to finish him. After trial, the learned Judicial Magistrate, 1st Class, Rohtak Acquitted Parchara and Parkash Accused but convicted the other three accused for offences under Sections 323/325 and 506 Indian Penal Code. They were sentenced to undergo rigorous imprisonment for one year each for the offences under Sections 323 and 506 Indian Penal Code and to further undergo rigorous imprisonment for three years and to pay fine of Rs. 3000/- each for the offence under Section 325 of the Indian Penal Code. All the sentences were to run concurrently. Aggrieved by this judgment dated 6-8-1988 Mohinder Singh and Dal Kishan preferred an appeal and another appeal was filed by Jal Dev. Both the appeals were dismissed by Shri Ram Saran Bhatia, the learned Sessions Judge, Rohtak vide his judgment dated 25-2-1989. Mohinder Singh, Bal Kishan and Jai Dev now preferred this revision petition against the judgment recorded by the Sessions Judge.

(3.) THE Criminal Revision No. 542 of 1989 has been filed by Dalbir Singh complainant, whereby he prayed for enhancement of the sentence awarded to Mohinder Singh and others.