NARENDER SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) By way of present appeal, appellant - Narender Singh s/o Balu Ram, has challenged the judgment of conviction and order of sentence dtd. 12/6/2004, passed by Ld. Addl. Sessions Judge, Hisar (in short, 'Ld. Trial Court'), in Sessions Case No.08 of 2002, dtd. 5/3/2002, arising from FIR No.313, dtd. 21/11/2001, under Ss. 307 of IPC & 25 of the Arms Act, registered at Police Station Adampur, District Hisar.

(2.) Accused-appellant was held guilty for commission of offences punishable under Sec. 307 of IPC and Sec. 25 of the Arms Act, and was ordered to undergo sentence(s), as detailed in the following table:

(3.) Case framed up by the prosecution is that on 21/11/2022, a medical ruqa along with MLR of injured Bansi Lal s/o Bal Mukund was received in the Police Station Adampur. SI/SHO Perhalad Singh along with other police officials reached to the Govt. Hospital, Adampur, and there recorded statement of injured Bansi Lal. Said statement as reproduced in the impugned judgment, says as under:-