PIARA LAL Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) This criminal appeal is against the judgment dated 13.9.2012 passed by the Additional Sessions Judge, Kurukshetra, whereby all the accused have been acquitted of the charges framed against them by giving them the benefit of doubt.

(2.) A criminal complaint under Section 190 (1)(a) Cr.P.C. was filed before the trial Court alleging that on 7.5.2007 the accused had quarreled with the complainant regarding a street. On an intervention of the villagers and relatives the accused apologized for their mistake and accused No.6-Deepak Kumar, Sarpanch, took the responsibility that accused would not quarrel with the complainant. However, on 23.7.2007 at about 1930-2000 hours, accused Nos. 1 to 5 entered the house of complainant armed with lathis and wanted to teach them a lesson for seeking apology in the presence of Panchayat on 7.5.2007.

(3.) The complainant was given beatings with slaps and punches and lathi blow was given on the back and legs of the complainant. Kashmiri Lal and Balbir Chand came to rescue him and they were also given beatings. The alarm raised by the complainant attracted the villagers and thereafter the accused fled from the spot. After the incident, the complainant along with Kashmiri Lal, Balbir Chand and Surinder Singh went to the Sarpanch. On hearing their complaint, the Sarpanch became enraged and utter the following words:-