MANJEET KAUR Vs. STATE OF HARYANA

JUDGEMENT

(1.) RESPONDENTS No. 2 to 7 had faced the trial qua commission of offence punishable under Section 148, 452, 323, 325, 506 read with Section 149 of the Indian Penal Code, 1860 ('IPC' for short) in FIR No. 89 dated 31.5.2007, registered at Police Station Pinjore. Trial Court vide judgment/order dated 6.6.2012/7.6.2012 ordered the conviction and sentence of respondents No. 2 to 7 under Section 148, 323, 325, 452/149 IPC. Aggrieved against the said judgment/order of their conviction and sentence, respondents No. 2 to 7 preferred an appeal. The Appellate Court vide impugned order dated 15.3.2014 ordered the acquittal of respondents No.

(2.) TO 7. Hence, the present petition by the petitioner. 2. Learned counsel for the petitioner has submitted that prosecution had been successful in proving its case. Respondents No. 2 to 7 had entered the house of the petitioner and had inflicted injuries on the person of the petitioner and her daughter.

(3.) PROSECUTION story, in brief, is that on 31.5.2007, at about 10.00 A.M., complainant Manjeet Kaur and her husband Sukhdev were present in the street outside their house and were talking to Jasbir Singh. Suddenly, respondents No. 2 to 7 armed with deadly weapons came to the spot and attacked the complainant and her husband. Complainant ran inside her house. Accused Raghubir and Balbir chased her and attacked the complainant and her daughter Rupinder Kaur with knives. Complainant suffered injury on her right arm whereas daughter of the complainant suffered injuries on her right hand. The other accused attacked Sukhdev with lathis.