MANOJ ALIAS RAHUL Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE appellant was tried and convicted in FIR No. 43 dated 18.03.2005 registered at Police Station Murthal, Distt. Sonepat. He was convicted by the Additional Sessions Judge Sonepat vide judgment of conviction and sentence dated 09.03.2006 and 11.03.2006 and awarded the following punishment: -

(2.) CHARGE was framed against accused under Sections 307, 386 IPC and Section 25 of the Arms Act, to which the accused pleaded not guilty and claimed trial.

(3.) LACERATION forehead 6 x 4 x 1 cm.