RAMESH CHANDER & ORS. Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE appellants have filed the present appeal against the judgment dated 11.11.1997 passed by the Court of Additional Sessions Judge, Rohtak vide which the accused appellants Ramesh Chander and Naresh Kumar were convicted and sentenced for having committed offences punishable under Section 324 IPC, while Sant Ram -accused appellant was convicted and sentenced for having committed offences punishable under Section 307/324 IPC.

(2.) AS per the prosecution case, on 13.3.1994, the accused appellants alongwith their other companions constituted unlawful assembly and caused injuries to Such Singh, Suraj Mal and Shakuntla by means of jailis, pharsa, gandasas and lath is. The case was registered on the statement of Suraj Mal. The investigation was completed and the accused were sent up for trial.

(3.) IN support of its case, the prosecution examined Dharampal as PW -1, ASI Ram Chander as PW -2, Dr. Siri Kumar, PGI, Chandigarh as PW -3, Suraj Mal (complainant) as PW -4 (as PW -6 also), Dr. Rajiv Sharma as PW -5, SI Ram Chander as PW -76, Sucha Singh (Injured) as PW -8, Shakuntala (injured) as PW -9, Tirlok Chand as PW -10, HC Ved Singh as PW -11, SI Ram Chander as PW -12, ASI Hari Singh as PW -13, HC Om Pal as PW -14 and Dr. Raj Kumar as PW -15. The prosecution closed its evidence.