STATE OF HARYANA Vs. ROHTASH

JUDGEMENT

(1.) The matrix of the facts and evidence, unfolded during the course of trial, culminating in the commencement, relevant for disposal of the instant appeal filed by the State of Haryana and emanating from the record, as claimed by the prosecution, is that complainant-Jai Parkash (PW7) was working as a over halt agent on commission basis at Railway Station, Nava, District Narnaul. On 14.07.1999 at about 4.45 AM, as soon as he was issuing tickets to the passengers in the booking office of Railway Station, Nava, in the meantime, respondents-accused Rohtash armed with 'lathi' & brick, his brother Sompal and son Matu Singh(for brevity "the accused") armed with 'lathis' entered into the booking office.

(2.) Levelling a variety of allegations and narrating the sequence of events, in all, the prosecution claimed that on 14.07.1999, the accused assaulted, used criminal force, caused multiple injuries to deter the complainant from discharging his official duty. In the background of these allegations and in the wake of statement(Ex.PG) of the complainant, the present criminal case was registered against the accused, vide FIR No.182 dated 14.07.1999, on accusation of having committed the offences punishable under Sections 332, 333, 353, 452 and 34 IPC, by the police of Police Station GRP, Rewari, in the manner depicted here-inabove.

(3.) After completion of the investigation, the final police report (challan) was submitted against the accused by the police to face the trial for the pointed offences.