FAIZAN Vs. STATE OF HARYANA

JUDGEMENT

(1.) The appellant has preferred this appeal against the judgment of conviction and order of sentence passed by Additional Sessions Judge, Faridabad dated August 10, 2011 convicting the appellant for charge under Sections 307, 353, 186 IPC read with Section 25 of the Arms Act and to undergo following sentences:- <STYLE TYPE="text/css"> <!-- .style1 {font-family: Verdana} --> </STYLE> <FRM>JUDGEMENT_569_LAWS(P&H)1_2013_1.html</FRM>

(2.) The machinery of prosecution was set into motion on the basis of the secret information received by the police party to the effect that a most wanted accused, namely, Faizan armed with deadly weapon was wandering on Pali Crusher Road on motorcycle No. DL-13-SC-5752 for the purpose of robbery and in case a raid is conducted, he can be apprehended.

(3.) ASI Suman Kumar, PW6, complainant, formed a raiding party. When he was about to go towards the Pali Crusher Zone, he saw the appellant coming on motorcycle. He was signaled to stop but instead of stopping he made an attempt to escape at high speed. On being chased, he left the motorcycle and ran in the bushes towards hills. When police party tried to apprehend him he fired on the police party. PW6 ASI Suman Kumar had a narrow escape.