RAM NIWAS Vs. STATE OF HARYANA

JUDGEMENT

(1.) CRA No. S -3060 -SB of 2013

(2.) CUSTODY certificate of the applicant/appellant No. 1, i.e. Ram Niwas, has been placed on record by the learned State counsel showing that out of four years of the sentence imposed, he has undergone 2 months, in custody, as on today. Learned counsel for the applicant/appellant No. 1 submits that the only injury attributed to him is a fracture on the little ringer of one Bimla, whereas actually, in cross -examination, the doctor who had examined her stated that it could have resulted by a fall. He further contends that the said applicant -appellant No. 1, i.e. Ram Niwas, also received serious injuries on his head and with respect to that, an FIR has been registered and the accused have been convicted.