MANOJ @ PANU Vs. STATE OF HARYANA

JUDGEMENT

(1.) Accused Manoj @ Panu was convicted and sentenced as under:- <FRM>JUDGEMENT_526_LAWS(P&H)5_2013_1.html</FRM>

(2.) Accused Manoj @ Panu has preferred the present appeal aggrieved by the judgement of conviction and order of sentence passed by the trial Court.

(3.) It is the case of the prosecution that on 10.8.2005 at about 12.30/12.45 p.m., PW7 Satender was being taken to judicial lock-up by PW11 H.C. Ram Kishan after production in the Court of Sh.A.K.Verma, learned Addl. Sessions Judge, Bhiwani. When they reached the Court compound a voice was heard "Manoj, Anil is coming, shoot him". Accused Manoj opened fire upon PW7 Satender which hit on his right thigh. Accused Manoj was apprehended at the spot.