ABHEY SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS is an appeal directed by accused -appellants Abhey Singh, Noraj Singh and Bimla against the judgment dated 23.4.2001 and order dated 27.4.2001 passed by Sh. Kuldip Jain, Additional Sessions Judge, Rewari, vide which all the accused appellants have been convicted and sentenced as under: -

(2.) BOTH the sentences were ordered to run concurrently. The present case has been registered and investigated on the statement dated 25.1.1993 made by PW -7 Pardeep Kumar - complainant.

(3.) NORAJ accused/appellant gave an axe blow from the sharp edged side on the left side of his forehead by exhorting that he had to be done away with. Upon this, Kuldip Singh fell down and thereafter Satish gave a lathi blow over his left shoulder followed by Lali who gave a lathi blow on his left upper arms. Kanwar Pal gave a lathi blow on his right hand which fractured the upper part of fingers. Sudesh gave a lathi blow on his right hand fingers. Birhma and Pawan raised lalkara to finish him. Rewati, mother and Bir Singh father of Kuldip Singh came to the place of occurrence on getting knowledge of the assault by the accused persons. Lali held Rewati with grip and Bimla - accused/appellant gave axe blows on her forehead as well as head, both above and blow the left eye and also on the right forearm. Noraj - accused /appellant gave an axe blow on the head of Bir Singh. Rohtash and Pawan, eye witnesses of the occurrence raised a rescue call. Thereafter, all the accused ran away with their respective weapons from the place of occurrence. All the three injured namely, Kuldip Singh, Rewati and Bir Singh were removed to PHC, Khol but they were referred to Civil hospital, Rewari, but in view of precarious condition of all the injured they were further referred to Safdarjang Hospital, Delhi.