NATHU RAM Vs. STATE OF HARYANA

JUDGEMENT

(1.) NATHU Ram, Hira Lal sons of Chaman Lal, Jagdish, Leela Ram sons of Nathu Ram and Chaman Lal have been convicted and sentenced by the learned Additional Sessions Judge, Sirsa vide impugned judgment dated 11.5.1991 as under :-

(2.) TO avoid any confusion, it may be made clear that there is another Jagdish son of Kashi Ram (PW6) injured from the complainant side.

(3.) AFTER the completion of the investigation, the challan was submitted against the present appellants. They were consequently charged under sections 307/325/324/323 read with section 34 IPC.