ISHWAR SINGH MEHLA Vs. STATE OF HARYANA

JUDGEMENT

(1.) This appeal has been filed by Ishwar Singh Mehla-appellant against the judgment of conviction and order of sentence dated 23.5.2002 passed by Additional Sessions Judge, Kurukshetra, whereby the appellant has been held guilty and convicted for the offences under Sections 307 and 332 of the Indian Penal Code (hereinafter referred to as 'IPC'). He has been sentenced to undergo rigorous imprisonment for four years and to pay a fine of Rs. 300/- and in default of payment of fine to further undergo imprisonment for one month for the offence under Section 307 IPC. He has also been sentenced to undergo rigorous imprisonment for one year for the offence under Section 332 IPC. Both the sentences have been ordered to run concurrently.

(2.) The brief facts of the prosecution case are that on 2.9.2000 at about 3.15 p.m., an application was given by Mrs. Shalini Singh, the then Civil Judge (Junior Division), Kaithal to ASI Sultan Singh in the Court.

(3.) In the said application, it was mentioned that on that day at about 12.15 p.m., she was presiding over the Court. Shri Ishwar Singh Mehla, Advocate, Kaithal suddenly came on the dais with a knife in his hand with an intention to kill her and attempted to hit her on her abdomen. In the meantime, her Steno Anil Kumar and Reader Satish Chhabra caught hold of him. When her Steno and Reader were trying to take him down from the dais, he again tried to repeatedly attack her with a knife and with the other hand he scratched her face and pulled her clothes and also hold her left arm. He was prevented from carrying out his design by her Steno and Reader, who had managed to overpower him and pulled him down from the dais. Then Ishwar Singh Mehla managed to escape from the grip of her Steno and Reader and ran away from the Court along with the knife.