RANBIR SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) PROSECUTION story is that on 03.04.2005, there was panchayat election in village Chaurmastpur. The father of respondent no.2 (complainant) was elected as sarpanch, that could not be swallowed by the opposite party. On 09.04.2005, when the respondent no.2 was present at his house between 9 pm to 10 pm alongwith his father, brother and sister -in -law, the present petitioners intruded into the house of respondent no.1 by breaking the door and caused injuries to him with their respective weapons. All the petitioners were armed with weapons like 'gandasi' and 'lathis'. Gurjant Singh, petitioner no.7, gave 'gandasi' blow on the head of respondent no.2, while Kuldeep Singh, petitioner no.2, gave 'lathi' blow on the lower back of respondent no.2. Thereafter, Gurjant Singh, petitioner no.7, and Kuldeep Singh, petitioner no.2, attacked respondent no.2 with 'lathi' and 'gandasi' respectively that hit him on his arm and back. Bahadur Singh, Ranbir Singh and Kulwant Singh, petitioners nos. 4,1 and 9 respectively gave 'gandasi', 'hockey' and 'lathi' blows on Ishwar Singh, father of the respondent no.2. Petitioners also caused injuries to Karnail Kaur, sister -in -law of respondent no.2.

(2.) THE petitioners were arrested in this case.

(3.) AFTER completion of investigation, Station House Officer of police station Naggal presented police report under Section 173 Cr.P.C before the trial Magistrate against the petitioners to the effect that it appears that they have committed offences punishable under Sections 148, 149, 323, 325, 427, 452 and 506 IPC.