RAJBIR Vs. STATE OF HARYANA

JUDGEMENT

(1.) Rajbir has directed this revision petition against the judgment dated 28.08.2014 passed by Shri R. P. Goyal, Additional Sessions Judge, Sirsa, vide which the appeal preferred by the appellant now petitioner against the judgment of conviction dated 19.12.2013 and order of sentence dated 23.12.2013 passed by Smt. Sangeeta Bagotia, JMIC, Ellenabad, was dismissed.

(2.) Briefly stated, Kalawati complainant set the law in motion by recording her statement to the effect that she has two sons namely Rajbir and Atalvir. The complainant had been residing with his younger son Atalvir. On 10.10.2009 at about 5.00 PM, when the complainant went to her fields, her elder son namely Rajbir (petitioner) met her on the fields and started abusing the complainant. Complainant stated that she has given their due shares to both of her sons, however, her elder son Rajbir (petitioner) stated that complainant is giving undue favour to her younger son. Upon this, Rajbir (petitioner) twisted her left wrist and hurled fist and slaps on her. Alarm was raised to which Sahab Ram (brother-in-law of the complainant) reached on the spot. One another relative namely Jagdish arranged a vehicle and took the complainant to CHC, Rania. Investigation was carried out. Rough site plan was prepared. Statements of witnesses were recorded. After completion of investigation, challan against the accused was presented in court.

(3.) On presentation of challan, copies of same were supplied to the accused free of costs as per provisions of Section 207 Cr.P.C.