RAMESH Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) Respondents No.2 to 4 were made to face trial in FIR No.2 dated 3.1.2012, Police Station Sadar Jind, for commission of offences punishable under Sections 323, 325 and 307/34 IPC. It was an allegation against them that, they had caused injuries to the applicant-complainant with an intention to kill him.

(2.) The investigation process was started on receipt of a telephonic message on 11.11.2011 in Police Station Sadar Jind, intimating that the applicant-complainant (PW-5) was lying admitted in General Hospital at Jind on account of injuries received by him. SI Azad Singh went to the hospital, however, he failed to record statement of the applicant-complainant. On 13.11.2011 ASI Basau Ram went to PGIMS, Rohtak, and got opinion regarding fitness of the injured to make the statement. Even on that day, the statement of the applicant-complainant could not be recorded. The Investigating Officer recorded statement of the applicant-complainant on 18.11.2011.

(3.) In his statement Ex.PK, it was stated by the applicantcomplainant that "he had taken the land of Sunehara on lease for one year.