JAI PAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) JAIPAL -appellant alongwith his co-accused Inder, Hawa Singh and Sukhbir was booked in FIR No. 311, dated 9.7.1993 of Police Station Rai, District Sonepat under Section 307/34 IPC. After trial, the appellant was found guilty and convicted under Section 307 IPC, vide judgment dated 16.1.1995 and sentenced to RI for 4 years and fine of Rs. 1,000/-, vide order dated 18.1.1995 by Additional Sessions Judge, Sonepat, in default of payment of fine, he was further sentenced to undergo RI for 6 months. However, his co-accused, namely, Inder, Hawa Singh and Sukhbir were acquitted of the charge levelled against them by giving benefit of doubt.

(2.) APPELLANT -Jaipal filed appeal in this Court against judgment dated 16.1.1995 and order dated 16.1.1995.

(3.) PW .3-Dr. Farrington Rana and medico-legally examined Subhash son of Shiv Lal-complainant on 4.7.1993 and found that there was a lacerated wound on the scalp and the said injury was caused with blunt weapon which was simple in nature. According to him, offence under Section 323 IPC was only made out, as far as injury of Subhash was concerned.