MOHAN SINGH AND OTHERS Vs. STATE OF HARYANA

JUDGEMENT

(1.) Mohan Singh son of Nihal Singh, Madan son of Rameshwar and Ved Parkash alias Bedu son of Malhu, the petitioners herein were convicted by the learned Judicial Magistrate IInd Class, Gurgaon under section 323/325/34 Indian Penal Code and were sentenced to undergo RI for six months and a fine of Rs. 100.00 each and in default of payment of fine to further undergo simple imprisonment for 15 days under section 325 Indian Penal Code and to undergo RI for three months each under section 323 Indian Penal Code.

(2.) Aggrieved by the impugned judgment, all the three petitioners preferred an appeal and their appeal also met the same fate. Hence this revision petition.

(3.) In short the case of the prosecution is that Bhagwati wife of Chattar Singh made a statement to the police on 21.4.95 at about 9 PM stating therein that she alongwith Jagwati wife of Ramesh, Bhim Singh son of Chattar Singh and Dropti wife of Bhim Singh were coming to their house when the present petitioners met on the way in a drunken condition. She got her crop thrashed from the thresher of the above said petitioners. Some alteration took place about money. On this all the petitioners allegedly started abusing her. It is then asserted that Bedu gave a lathi blow on left hand of Bhagwati complainant and gave a fist blow on her right eye. It is then alleged that Mohan petitioner gave a fist blow to Dropti on her back and breast. Madan gave Danda blow to Bhagwati. The petitioners also inflicted Danda blow to Bhim Singh son of the complainant. On these allegations, the petitioners were booked.